SHAFIQ Vs. THE STATE

JUDGEMENT

(1.) IN this appeal, Appellant is challenging impugned judgment of 11th May 2006 of learned Additional Sessions Judge, Karkardooma Courts, Delhi, vide which he has been convicted for committing offences under Section 455/392/394 and 397 of Indian Penal Code and also under Section 25 of the Arms Act and order of the trial court of the same day, vide which he has been sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs.1,000/ - separately on two counts, i.e., for the offences under Section 392 and 455 of the Indian Penal Code. In default of payment of fine he has been directed to undergo rigorous imprisonment for six months each.

(2.) APPELLANT is further sentenced by the trial court to undergo rigorous imprisonment for seven years with fine of Rs.1,000/ -, separately on two counts, i.e., for the offence punishable under Section 394 and 397 of Indian Penal Code. In the event of default of payment of fine, Appellant has been directed to undergo rigorous imprisonment for six months each.

(3.) THE factual background which needs to be noticed is as follows: