SUNIL @ RAGHU Vs. STATE

JUDGEMENT

(1.) These two appeals are directed against the judgment dated 16th October 2014 passed by the learned Additional Sessions Judge - II, Crl.A. 997/ 2015 & 1053/2015 Page 1 of 33 North West, Rohini Courts in Sessions Case No.24/2013 arising out of FIR No.313/2012 registered at Police Station ( "PS ") Mahendra Park, convicting the Appellants Sunil @ Raghu (A-1) and Fahim @ Sonu (A-2) for the offences under Sections 363 / 34 IPC, Sections 377 and 511 IPC read with Section 34 IPC and Sections 302 / 34 IPC.

(2.) The appeals are also directed against the order on sentence dated 1st November 2014 whereby the two Appellants were each sentenced as under:

(3.) At about 10:26 am in the morning of 8th November 2012, information was received in the Police Control Room ( "?PCR "?) from one Shahnawaz Ali that,