MOHD NOORUZZAMA Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal Nos.73 and 395/2006 seek to challenge the judgment dated 21.04.2005, whereby the learned Additional Sessions Judge in Sessions Case No.94/2001, F.I.R.No.540/2001, registered at Police Station Uttam Nagar, convicted the appellants Mohd.Nooruzzuma and Vinay @ Raja under Section 364-A IPC and further by his order dated 25.04.2005, sentenced the appellants to undergo imprisonment for life with a fine of Rs.1000/- and in default of payment of fine to further undergo simple imprisonment for a period of three months. They were both awarded the benefit under Section 428 Cr.P.C.

(2.) Brief facts of the case as have been noted by the Additional Sessions Judge are as follows:-

(3.) The prosecution in order to prove its case examined as many as thirteen witnesses. Of these PW-4, Constable Ghasi Ram, states that on 13.07.2001, he was posted at Uttam Nagar Police Station when Smt.Babita came and had her statement recorded by S.I. Rang Lal who then made an endorsement on the same and handed over the rukka which this witness took to the police station for recording of a formal F.I.R. by the duty officer.