SARFARAJ AHMED Vs. STATE

JUDGEMENT

(1.) IN this case appellants along with others were sent for trial in connection with FIR No. 743/1997 registered at P. S. Seemapuri, delhi under Sections 392/394 read with Section 34 IPC where following allegations were made against accused persons: "bayan kiya ki main pata wala par rehta hoon. Route No. 214, Bus No dl-1p-7465 par driver hoon. Aaj 23. 10. 1997 ko mai sawari utarkar Seemapuri chowk ke pas gaadi modkar DTC depot ke saamne se waapis Fatehpuri jaane ke liye shahid Nagar stand par bas roka tha ki itne me waqt karib 5:30 baje chaar ladke aaye aur unme ek ladka jiska naam wa pata ab dariyaft par Sarfaraz Ahmed s/o akhtar Ali, R/o F 15, Jama Masjid Purani Seemapuri, Delhi ne bas ke agle gate se chadhte hi bas ki chhavi nikal le aur mere jeb se kul paise jo karib Rs. 2800/-cash bus ka paisa tha nikal liya aur doosra larka jo mota sa hai ne mujhe aakar pakad liya jiska nam pata Iqbal Ahmed s/o Abdul Latif, R/o H. N. 14-15, Jama masjid, Old Seemapuri, Delhi maloom hua tatha teesra ladka Rafiq Ahmed, S/o Sh. Babu Khan R/o 469. Old seemapuri, jiska naam pata ab maloom dariyaft par hua hai, conductor Farjuddin, S/o Sh. Jiauddin, pata uprokt ke saath bhid gaya aur paisa chheenne ki koshish kar raha tha tatha ek ladka aur bhi tha jo conductor ke saath paisa chhenen me tha aur conductor ko ghoonso se mara tatha wah bus me se bhaag gaya. Iqbal wa Sarfaraj ne mujhe mukka wa ghoonso se khoob maara jisse mere naak par dahine aankh par wa baayin aankh ke neeche chot lagi hai. Maine aur helper tatha conductor ne teen ladko ko pakad liya, ek ladka bhaag gaya. Humne teenon ko pakadkar seemapuri chowk par bus me lekar aaye aur police ke hawali kar diya jinko lekar thaana aaye. Mujhe police ne GTB Hospital bheja jo meri doctori hue. Ye chaaro ladke ne mere saath maar pit karke mera paisa chheena hai. Inke khilaaf kanooni karwai ki jae. Chautha ladka ka hulia is prakar hai, umar karib 25 saal, kad karib 5 fit, rang saanwla, jism mota, jo mauka se bhaag gaya. Bayan sun liya thik hai.

(2.) THE learned ASJ framed charges against the accused persons under Section 392/394 of the IPC but sentenced them to undergo RI for three years each and to pay a fine of Rs. 1000/-each for offence under Section 392 IPC and in default to undergo ri for two months each and further to under go RI for four years each and to pay a fine of Rs. 2,000/- each for offence under section 394 IPC and in default to undergo RI for four months each.

(3.) THIS order has been assailed before this Court by way of this appeal filed under Section 374 Cr. P. C.