STATE (GNCT OF DELHI) Vs. PRADEEP @ JAAT

JUDGEMENT

(1.) Instant appeal preferred by the State for enhancement of the sentence is contested by the respondents.

(2.) I have heard the learned counsel for the parties and have examined the file. It is a matter of record that both the respondents were convicted in case FIR No. 168/2013 PS Dabri. Respondent No. 1 was convicted for committing offence punishable under Sections 392/397/34 Penal Code whereas respondent No. 2 was held guilty for committing offence punishable under Sections 392/34 IPC. It is also a matter of record that vide order dated 17.05.2014 both the respondents were ordered to be released on probation on their furnishing personal bond in the sum of Rs. 10,000.00 each with surety in the like amount for a period of one year. The concerned Probation Officers were directed to keep supervision over the convicts.

(3.) Learned APP urged that the sentence awarded by the learned Trial Court is inappropriate considering the gravity of the offences whereby an innocent individual was robbed of his mobile and other articles by the respondents along with their associates.