MAHENDER @ GANJA Vs. STATE

JUDGEMENT

(1.) Introduction

(2.) By a judgment dated 6th June 2016, in Sessions Case No.35/2014 arising out of FIR No.17/2014 registered at Police Station ("PS") Paharganj, the learned Additional Sessions Judge, Special Fast Track Court-2 (Central) (hereafter the trial Court), the accused i.e. Mahender @ Ganja (A-1; appellant in Crl.A.1025/2016), Mohd. Raja (A-2; appellant in Crl.A.1141/2016), Raju Bhajje @ Raju Bhagat (A-3; appellant in Crl.A.1139/2016), Arjun (A-4; appellant in Crl.A.1140/216), and Raju Chhaka (A-5; appellant in Crl.A.1138/2016), for the offences punishable under Sections 376D, 366/34, 342/34, 395, and 506 Part-II/34 Indian Penal Code ("IPC"). Additionally, Arjun (A-4) was held guilty of offences under Section 397 IPC and Arjun (A-4) and Mohd. Raja (A-5), were held guilty of the offences punishable under Section 412 IPC.

(3.) These appeals, which challenge the above conviction, are also directed against the order on sentence dated 10th June 2016 whereby each of the Appellants were sentenced as under: