PAPPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 18.02.2019, passed by the Special Judge/3rd Additional Sessions Judge, Haridwar in S.S.T. No. 11 of 2009, State vs. Praveen Balmiki & Ors., whereby the said court has convicted the appellant Pappu under section 2/3 of U.P. Gangsters and Anti Social (Prevention) Activities Act, 1986 (hereinafter referred as the Act) and sentenced him to rigorous imprisonment for a period of 10 years and directed to pay fine of Rs. 10,000/-, in default of which accused/appellant to undergo further three months' simple imprisonment.

(2.) Brief facts, in nutshell, are that the informant Incharge Inspector Sri B.S. Chauhan gave a report with the averments that on 24.07.2008 when he along with Constable Sandeep Kumar and constable Ravi Pant was on patrolling duty, he was informed by the villagers that there is active gang of Praveen Balmiki who is its leader, which runs with the help of its associates namely Sushil, Narendra and Pappu(present accused/appellant),. The gang has been involved in the commission of the offences like dacoity, murder, extortion etc., and due to their act, there is terror in the society and, therefore, nobody lodged any report or gives any evidence against the member of the gang. In the gang chart (Ex. A1) against accused Sushil case crime no. 125 of 2008, under sections 302/307, 506, 34 and 120B IPC , case crime no. 107 of 2005 under section 147, 148, 149, 302, 34 IPC and case crime no. 54 of 2000 under section 302 and 120B IPC, against Praveen Balmiki case crime no. 125 of 2008 under section 302/307, 506, 34 and 120B IPC, case crime no. 291 of 2006 under sections 392, 411, 120B IPC, case crime no. 77 of 2006 under sections 302 IPC and case crime no. 372 of 2006 under section 25 Arms Act, against Naresh case crime no. 125 of 2008 under section 302/307, 506, 34 and 120B IPC, case crime no. 298 of 2007 under section 308 IPC and against accused Pappu (present appellant) case crime no. 125 of 2008 under section 302/307, 506, 34 and 120B IPC and , case crime no.107 of 2005 under section 147, 148, 149, 302, 34 IPC are registered at Police Station Kotwali Gangnahar, Roorkee, Laksar and Manglaur..

(3.) On the basis of said report FIR (Ex. A4) was got lodged and case crime no. 211 of 2008, under section 2/3 of the Act was registered. After grant of approval of the gang chart by the District Magistrate and on completion of investigation, charge sheet was submitted against the present accused/appellant by the Investigating Officer. The learned Sessions Judge framed the charge under section 2/3 of the Act against the accused/appellant to which he pleaded not guilty and claimed to be tried.