SHEHZAD Vs. STATE

JUDGEMENT

(1.) The above-noted appeals arise out of the common impugned judgment dated 8.09.2015 passed by the Additional Sessions Judge- 03(NE), Karkardooma Courts, Delhi in SC No. 131/10 arising out of FIR No. 05/09 under Sections 392/394/397/411/34 IPC registered at PS Harsh Vihar. Both the appellants were convicted for the offence punishable under Sections 394/34 IPC and the appellant Shehzad was also convicted for the offence punishable under Section 397 IPC as well.

(2.) Vide order on sentence dated 14.09.2015, the appellants were sentenced to RI for 10 years under Section 394 IPC along with fine of Rs. 10,000/- each in default whereof they were directed to undergo SI for one year each. The appellant Shehzad was also sentenced to RI for 7 years under Section 397 IPC. Both the appellants were granted benefit of Section 428 Cr.P.C.

(3.) The two appeals have been heard together and they are being disposed of by one common judgment.