DILSHAD AHMAD Vs. STATE (GOVT OF NCT) DELHI

JUDGEMENT

(1.) Appellant impugns judgement dated 22.05.2018 convicting the Appellant for the offence under section 411/482 IPC and order on sentence dated 14.06.2018 directing the Appellant to undergo rigorous imprisonment for a period of two years and to pay fine of Rs 5,000/- for offence punishable under section 411 IPC and rigorous imprisonment for a period of one year and to pay fine of Rs 5,000/- for offence punishable under section 482 IPC and in default thereof to undergo simple imprisonment of three months.

(2.) As per the prosecution on 19/20.12.2015 at about 12:45 am accused Sunil, Desh Raj and Mohd. Afsar, in furtherance of their common intention, robbed white colour Hundai Verna Car bearing registration number DL10CS-6743 by forcibly removing its keys and a sum of Rs.50,000/-from the pocket of complainant Sh. Sandeep @ Kala (PW3) by threatening him with a pistol on his stomach, when the complainant had got the car to the flower market for decorating it.

(3.) As per the prosecution on 29.04.2016 the Appellant herein was found to be in possession of the said car which he had kept in courtyard of his house in Village Harsinghpur, PSHafeezpur, Hapur, UP with a fake number plate bearing HR-26 BS-7774.