SURENDER @ DHEERAJ Vs. STATE

JUDGEMENT

(1.) These ten appeals are directed against the common judgment dated 11th July 2014 passed by the learned Additional Sessions Judge-02 (NorthWest), Rohini Courts, Delhi in Sessions Case No.45/2013 arising out of FIR No.439/2010 registered at Police Station (PS) Saraswati Vihar, convicting the Appellants as under:

(2.) The trial Court was of the view that as far as Sombir, Sunil Kumar and Jaideep (A-7, A-8 and A-9 respectively) were concerned, the charges under Section 25/54/59 of the Arms Act a separate FIR ought to have been registered. Therefore, while acquitting them of those offences, it was observed that it was open to the investigating agency to proceed against them in accordance with law.

(3.) By a separate order on sentence dated 4th August 2014, which is also challenged in these appeals, each of the appellants was sentenced as under: (A) A-1: