SATYAVIR SINGH RATHI Vs. STATE

JUDGEMENT

(1.) THESE appeals are directed against a common judgment of conviction dated 16th October, 2007 and order of sentence dated 24th October, 2007 passed by the Court of an Additional Sessions Judge, Delhi. The appellants were held guilty and convicted under various heads of charges and sentenced therefor. Each one of the appellants were convicted and sentenced thus: -

(2.) ALL the substantive sentences of imprisonment were directed to run concurrently.

(3.) ONE Mohd. Yaseen, a hardcore criminal, was wanted by Delhi Police on account of his involvement in some criminal cases. Inter -State Cell of Crime Branch, Delhi Police was keeping a track on him and gathering information on his movement by intercepting calls being made by him from his mobile phone. Inspector Ram Mehar of Inter -State Cell, Crime Branch, Delhi Police was doing this job and passing on information gathered by him to the appellant, ACP Satyavir Singh Rathi. On the basis of an information to the effect that said Mohd. Yaseen would be visiting a place near Mother Dairy, Patparganj, Delhi on 31st March, 1997 around 1.30 p.m., appellant, Inspector Anil Kumar was detailed by appellant, ACP Satyavir Singh Rathi to keep a watch at the aforesaid place where Mohd. Yaseen was expected to visit.