LAWS(DLH)-2009-10-155

SHAMSHAD Vs. STATE NCT OF DELHI

Decided On October 13, 2009
SHAMSHAD Appellant
V/S
STATE (NATIONAL CAPITAL TERRITORY OF DELHI) Respondents

JUDGEMENT

(1.) CRL. MA. 9749/ 2007 (for delay)For the reasons stated in the application, the delay is condoned. Application stands disposed of. Crl. App. No. 520/2007 this is an appeal filed by the appellant, shamshad, who was arrested at the spot after he tried to rob the complainant, namely, shri Rajneesh Bhayana at 85/8 East Moti bagh, Sarai Rohilla, Delhi on 27. 04. 05 where he used to run the business of junk dealer. According to the complainant, the appellant along with one Anzar Ahmed had come to the place of incident armed with a revolver while Anzar Ahmed was armed with country made pistol Both of them wanted to rob the complainant but on his raising alarm, the employees of the complainant came to his help who were called by the complainant at the spot. The appellant and his co-accused were not successful as they were apprehended at the spot and were handed over to the police. Statement was also made by the complainant to the Police dated 27. 04. 05 which is Ex. PW3/a wherein he stated as under: bayan kiya ki mein pata uprokt par rehta hoon aur sarai rohilla east moti Nagh 85/ 8 mein meri kabadi ki dukan hein. Aaj dinank 27. 4. 2005 ko samay kareeb 12. 15 baje din mein apni dukan mein gaddi par maujood thaa, esi dauran ek ladka jiska naam pata baad daryakat aab Mod. Shamshad s/o Mohd. Tahir R/o E-194 JJ colony vajirpur delhi maloom huan, dukan ke andar aaya aur isne ek lohe ka tukda (serap) dikhaya aur iska rate poochan, etne me mein esko rate batlata, isi dauran isne apni kameej ke neeche se ek desi katta nikala aur mere sir par laga diya aur isi dauran teen ladke aur dukan me aa ghuse. Unke paas bhi kattee veh chaku thee. Mohd. Shamshad ne kahan ki jo kuch hein nikal de agar short machaya to goli maar deinge. Jo unme se ek chootee ladke ne jiska naam pata baad daryakat Anjar Ahmed s/o khaleem r/o Jhuggi JJ Colony Vajirpur Delhi maloom huan ke paas bhi desi katta thaa ne sath rakhi tijori se rupye nikale veh ek ladke ne ek kapde ka thaila mehroom rang jisme keemti kagjaat veh mohar aadee thee, utha liya thaa. Himaat karke meine ek dam shor macha diya jo shor sun kar meri labour ke aadmi jo andar khana khaa rahen thee, meri madad ke liye aaye. Mohd. Shamshad Hajira ko meine kattee sahit kaboo kiya beh Anjar ahmed ko mere naukar Ram Gopal @ tadar ne kaboo kiya thaa lekin dusrein do aadmi jinme se ek ki umar 30-35 saal thi veh doosra darmiyane jism ka thaa veh dono dukan ke bahar khadi maruti vain No. DNC 3456 mein baithkar bhaag gaye. Shor sun kar aas paas ke dukandar bhi vahan par aag mein kaboo karte samay enko thoodi chootein bhi aayee hein. Usei samay meine 100 number ko phone kiya thaa jo aap may staff meri dukan par aaye aur meine Mohd. Shamshad Hajira jissee desi katta baramad huan tha veh Anjar Hajira jiske pass se 1200/- rupye jisne meri tjjori se nikale thee veh ek desi katta baramad huan thaa yeh sab aapke havale kiya. Aapne mera bayan likha jo theek hein.

(2.) THE Police after registering an FIR on the oasis of the complaint Ex. PW3/a completed the investigation and filed a challan under section 392/397 IPC read with Section 25, 54 and 59 of the Arms Act. the said challan was committed to the Sessions Court as S. C. N,o. 143/05 by the Metropolitan Magistrate concerned. The Sessions Judge framed charges under Section 392,397 IPC r/w section 27 of the Arms Act to which the appellant pleaded not guilty.

(3.) THE prosecution to prove its case has examined 12 witnesses namely, PW1 ASI pradeep Verma - finger print proficient, PW2 h. C. Rajinder Prasad, PW3 Rajneesh Bhayana- complainant, PW4 Ram Gopal - employee of pw3, PW5 Khushwant Kaur - ASI, PW6 ct. Joginder, PW7 Anglab Ahmed - owner of maruti van bearing No. DNC 3456, PW8' mohd. Zahid - initial owner of maruti, PW9 SI risal Singh - who went to spot and apprehended the accused persons, received copy of FIR and rukka from PW6, PW10 K. C. Varshney - Sr. Scientific officer (Ballastic) who gave the FSL report regarding the fire arms seized which is Ex. PW9/l, PW11 Captain rakesh Bakshi - Nodal officer, Bharti televentures Ltd. , PW12 Mr. Kuldeep Singh -LDC Shiekh Sarai, Transport Deptt who has brought the entire record of Maruti Van No. DNC 3456.