RAVI @ WASIM Vs. STATE

JUDGEMENT

(1.) These appeals have been preferred by the appellants, namely, Ravi @ Wasim, Shahrukh and Suresh impugning the judgment dated 05.01.2015 and order on sentence dated 13.01.2015 whereby they have been convicted for committing the offence punishable under Sections 392/397/411/34 IPC and sentenced as under : -

(2.) Case FIR No.236/2013 has been registered on the statement made by Yogesh Kumar, PW1 whereby he reported that he was working at shop No.2097/28 at Bhaagirath Palace and was resident of Bhajan Pura, Delhi. On 11th September, 2013 at about 9:00 pm, he left his work place for going to his house. When he reached BDS Office near Hanuman Mandir, Jamuna Bazar, three persons came in front of him. One of them caught him and the other two persons, who were having weapons, grappled with him. One of them put knife on his abdomen and other put a razor (ustra) on his neck and asked him to give whatever he had or face consequences. The third person took out mobile phone, purse from his pocket, his purse was containing Rs.200/ - with R.C. and motor vehicle license DL7SAX5753 as well his driving license. All those three persons pushed him and started running towards Kalkatia Gate, Jamuna Bazar. He raised alarm and chased those three persons. Police officials on checking duty on hearing the alarm, apprehended all the three persons while they were running.

(3.) In the meantime, he also reached there. Those three persons were identified as Ravi, Shahrukh and Suresh. On search of Ravi, one mobile phone was recovered from the right pocket of his pant and ustra from the left pocket from Shahrukh, one mobile phone was recovered from the right pocket of his pent and one vegetable cutting knife from the left pocket. From Suresh, his purse containing Rs.200/ -, RC of motorcycle and driving license were recovered.