ISLAMUDDIN Vs. STATE

JUDGEMENT

(1.) THE questions of .facts and law are common in these three - appeals viz. Crl. A. 60/84, 77/84 - and 98/84 filed by Islamuddin, Zaffar Ali and Jalil Ahmed respectively. This judgment disposes of all these appeals.

(2.) BY judgment passed on 29th February, 1984 the three appellants were convicted under section 452 read with section 34 of the Indian Penal Code and under section 392 read with section 397 I.P C. by a separate order of the same date Shri P. L. Singh, Additional Sessions Judge, Shahdara, Delhi sentenced each of the appellants to under go R.I. for 3 years under section 452 read with section 34 I.P.C. For the offences under section 392 read with section 397 I.P.C. each of the appellants was further sentenced to undergo R.I. for 10 years. However, sentences were directed to run concurrently.

(3.) THE appellants after being arrested under F.I.R No. 1213/80 were produced before the Metropolitan Magistrate for remand to police custody. The application made by Sub -Inspector Dev Dutt which was forwarded by an Inspector of Special Staff East District to the court has a bearing on the decision of this case. It is useful to reproduce the same: