PARVEZ ALIAS BABLU CHIKNA Vs. STATE
LAWS(DLH)-2014-5-289
HIGH COURT OF DELHI
Decided on May 15,2014

Parvez Alias Bablu Chikna Appellant
VERSUS
STATE Respondents




JUDGEMENT

- (1.)There are four appellants before this Court i.e. Parvez @ Bablu Chikna, Furkan @ Sonu, Arun Gupta @ Sonu & Dilawar @ Dilshad. They are aggrieved by the impugned judgment and order of sentence dated 18.02.2006 and 20.02.2006 respectively wherein they have been convicted under Section 392 read with Section 34 of the IPC and each of them has been sentenced to undergo RI for a period of 5 years and to pay a fine of Rs.5,000/- and in default of payment of fine, to undergo RI for one year. Benefit of Section 428 of the Cr.PC had been granted to the appellants.
(2.)Nominal rolls of the appellants have been requisitioned. They reflect that as on date when Arun Gupta @ Sonu, Furkan @ Sonu and Dilawar @ Dilshad had been granted bail, they had suffered incarceration for 5- 1/2 months; co-convict Parvez @ Bablu Chikna, on the date of grant of his bail, has suffered incarceration for 5 months.
(3.)Version of the prosecution is that on 26.04.2002 on a PCR call, the local police of PS Anand Vihar had reached the house of Meena Goyal (PW-2); robbery had been committed in her house; her household articles were lying scattered. Her statement (Ex.PW-1/A) was recorded. She disclosed that at about 11:30 am when she along with her servant Surender Kumar (PW-3) and Birju were at home, the door bell rang; she asked PW-3 to open the door through which four boys forcibly entered; one boy put a pistol on her head and asked her to handover the almirah keys; the accused persons ransacked her valuables; she was tied down and confined in the bathroom.


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