SHAILESH @ RINKU Vs. STATE

JUDGEMENT

(1.) Introduction This appeal is directed against a judgment dated 20th May 2013 passed by the learned Additional Sessions Judge (ASJ), Dwarka Courts in Sessions Case No.15/2013 arising out of FIR No.296/2011 registered at Police Station ("PS") Dabri, convicting the Appellant for the offences under Sections 411/392/397/302/201 Indian Penal Code ("IPC").

(2.) This appeal is also directed against the order on sentence dated 28th May 2013 passed by the learned ASJ whereby:

(3.) All the sentences were directed to run concurrently. The charges