ROOP KISHORE @ BOBBY Vs. STATE

JUDGEMENT

(1.) Roop Kishore @ Bobby, the appellant has been convicted under Section 307/34 and 506 IPC and has been sentenced to undergo RI for five years, to pay a fine of Rs. 20,000/- and in default of payment of fine to undergo SI for two months for the offence under Section 307/34 IPC and SI for a period of one year, fine of Rs. 5000/- and in default of payment of fine to undergo SI for a period of 15 days for the offence under Section 506 IPC; the sentences having been ordered to run concurrently by judgment and order dated 15.10.2015/19.10.2015 respectively passed by the learned ASJ/Special Judge, NDPS, Rohini Courts, Delhi in SC No.72/14 arising out of FIR No. 64/2008 (P.S. Sultanpuri).

(2.) The appellant has been charged under Section 307/34 of the IPC for having caused gunshot injury to one Vipin (PW-2) by a country made pistol which hit him in his stomach and for assaulting Amit (PW-3) who had come to the rescue of Vipin (PW-2), for the offence under Section 323/34 IPC. For criminally intimidating PW-2, the appellant was also charged under Section 506 of the IPC.

(3.) On behalf of the prosecution, 14 witnesses have been examined to support the prosecution version.