CHANCHAL Vs. STATE

JUDGEMENT

(1.) Chanchal, the appellant was convicted under Sections 392 and 34 of the Penal Code and was sentenced to undergo RI for seven years, fine of Rs.5000.00 and in default of payment of fine to undergo further RI for six months.

(2.) The appeal was admitted on 011.2005 and Trial Court records were called for. Along with the appeal, the appellant had also filed an application seeking suspension of sentence and another application seeking his release from custody on the ground that on the date of the occurrence i.e. 13.05.2013, the appellant was below 18 years of age. In support of the aforesaid contention, a school leaving certificate issued by the Directorate of Education, Government of NCT of Delhi was brought on record. The aforesaid document at Annexure A to the application discloses that he was 17 years, 9 months and 22 days at the time of commission of offence.

(3.) By order dated 28.04.2016, the appellant was directed to furnish further information in terms of directions given by this Court in Crl.Appeal No.1008/2011 (Mohd.Wasim Vs. State). Pursuant to the above directions, the petitioner has furnished the following information along with necessary certificates:-