SHANKAR Vs. STATE

JUDGEMENT

(1.) These two appeals arise from the same judgment of the Additional Sessions Judge, so they arc being disposed of by this common judgment.

(2.) Appellant-Shanker and appellant-Prem Chand were charged for an offence punishable under Section 392 read with Section 397 of the Indian Penal Code for having committed robbery on March 14, 1985, at house No. C-1/19, Safdarjang Development Area, New Delhi, at about 2.30 P.M. of one VCR make National Parasonic 370, one two-in-one make National Parasonic, one another two-in-one make Sharp and one transistor make Philip belonging to Smt. Uma Malhan.

(3.) Vide judgment dated October 4, 1988, Shri S, C. Jain. Additional Sessions Judge, had sentenced accused Prem Chand to undergo rigorous imprisonment for five years and to pay a fine of Rs. 500.00 and in default to further undergo simple imprison- merit for one month undersection 392, Indian Penal Code. and had sentenced accused Shanker to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 200.00 and in default to further undergo simple imprisonment for one month under Section 392 read with Section 397, Indian Penal Code.