SHINTU SHEIKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Special Bench has been constituted with a view to achieve the goal set up by the judiciary for "Speedy Justice" and Access to Justice to all, for disposal of the criminal appeals in which the convict has been in the jail for five years or more.

(2.) Petitioners have preferred these separate appeals aggrieved by Judgment and Conviction dated 16.06.2015, whereby Court has convicted the appellants for offence under Sections 395/397, 342, 458 read with Section 120-B of IPC and has acquitted Shintu Sheikh, Saheen Mulla and Kayum @ Sanjay from offence under Section 14 of the Foreigners Act.

(3.) Factual matrix of the case are that on 05.04.2011, a written report was submitted by Sailendra Bharadwaj at Police Station Christian Ganj, Ajmer that at wee hours of night, three persons entered his house, thereafter five persons also entered his house. They were armed with weapons and they robbed him of forty thousand cash and jewellery and fled in cars belonging to the complainant. On the report, Police registered a case under Sections 358 and 380 of IPC.