VINOD ALIAS RAJU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS application has been made for suspension of sentence by the appellant who was convicted under Section 392/394/397 IPC. Perusal of the judgment shows that appellant and 3 others formed a gang of pick pocketer who were active in buses. In the instant case, the appellant was caught red-handed due to the effort of the complainant who on seeing PCR and traffic police people van outside the bus cried for help and and bus driver stopped the bus near PCR van. Police persons boarded the bus and the appellant and others were caught red handed. The knives along with the looted property were recovered. Considering the menace of pick pocketing in the buses and the fact that appellant was caught red handed, I consider it is not appropriate to suspend the sentence of the appellant. The application is dismissed. Since the applicant is in J.C. for above 4 years, list this appeal for final disposal on 26th February, 2008.