MOHD. SAMEER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Impugned judgment of 19th January, 2015 holds appellants-Mohd.Mustafa@Vicky and Mohd. Sameer@Raghu guilty of offences under Section 457 of IPC read with Section 34 of IPC and under Section 392 of IPC read with Section 34 of IPC as well as for the offence under Section 397 of IPC and vide impugned order of 22nd January, 2015, the aforesaid two appellants have been sentenced to RI for 05 years with fine of Rs. 5,000/- each for the offence under Section 392 read with Section 34 of IPC and for the offence under Section 457 read with Section 34 of IPC. They have been sentenced RI for 03 years each and for the offence under Section 397 of IPC, they have been sentenced RI for 07 years and the above said sentences are to run concurrently.

(2.) The facts as noted in the opening paragraph of the impugned judgment are as under:-

(3.) While relying upon the evidence of complainant-Akhlaq Ahmed Qureshi (PW-12) and the evidence of other police witnesses, both the appellants have been held guilty for the afore-mentioned offences.