MOHD RASHID Vs. STATE OF DELHI

JUDGEMENT

(1.) ABOVE titled three appeals arise out of a common impugned judgment and order of sentence, vide which these three Appellants have been convicted for the offence punishable under Section 394/34 of the Indian Penal Code to undergo rigorous imprisonment for a period of five years and to pay fine of Rs. l,000/- each. In addition, Appellant-Vijay has been convicted for committing offence under Section 397 of the Indian Penal Code and has been sentence to undergo rigorous imprisonment for a period of seven years with a fine of Rs. 1,000/ -.

(2.) THE relevant facts of this case emerging from the records are as under :-

(3.) AFTER the completion of investigation, the charge-sheet against the appellant/accused persons was filed and a charge under section 394/34 of Indian Penal Code and under Section 307/34 of Indian Penal Code was framed against these three accused persons and a charge under Section 397 indian Penal Code was also framed against accused Vijay Kumar, and claimed trial, by pleading not guilty to the aforesaid charges, framed against them by trial court.