NEERAJ Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.A.519/2011 & Crl.M.A.No.4944/2011 & Crl.M.B.No.685/2011

(2.) By filing Crl.A. No.519/2011, the appellant/convict Neeraj Kumar has impugned the judgment dated 19th February, 2011 and order on sentence dated 28th February, 2011 passed in SC No.1116A/09 (pertaining to case FIR No.358/2005 under Section 379/411 IPC, PS Paschim Vihar) whereby he has been convicted for committing the offence punishable under Section 411 IPC and sentenced to undergo RI for three years.

(3.) By filing Crl.A. No.520/2011, the appellant/convict Neeraj Kumar has impugned the judgment dated 19th February, 2011 and order on sentence dated 28th February, 2011 passed in SC No.1116/09 (pertaining to case FIR No.422/2005 under Section 307/186/353/411/34 IPC& under Section 25/27/54/59 Arms Act, PS Nangloi) whereby he has been convicted for committing the offence punishable under Section 186 r/w Section 353/34 IPC and sentenced as under:-