KULDEEP SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner impugns order on charge dated 19.04.2016 whereby charge has been framed against the petitioner under Section 412 IPC in FIR No.378/2014 under Section 395/394/397/342/412/506/201/ 34/120-B IPC, P.S.Lahori Gate.

(2.) On 09.12.2014 a PCR call was received regarding a robbery. When the police party reached the spot, complaint was lodged by owner of the that he is a trader in dry fruits and he along with his nephew were sitting in the office of the shop and his employees were working in the adjoining room.

(3.) At about 6 in the evening, one boy entered the office and took out a country made pistol and threatened them. Thereafter three more boys they were carrying country made pistol and knives.