Mohd. Taqi vs State
2010 Latest Caselaw 3880 Del

44 & 45
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL.A. 734/2008
      MOHD. TAQI                  ..... Appellant
                        Through         Mr. K.B. Anley, Sr. Adv. with Mr.
                                        M. Shamikh, Adv.
                  versus
      STATE              ..... Respondent
                        Through         Mr. Arvind Kr. Gupta, APP.

+      CRL.A. 854/2008

       MOHD. NOOR & MOHD. SHAKIR        .... Appellant
                     Through    Mr. Wills Mathews and Mr. D.K.
                                Tiwari, Advocates.

                  versus
       THE STATE NCT OF DELHI           .... Respondent
                        Through        Mr. Arvind Kumar Gupta, APP.

       CORAM:
       HON'BLE MR. JUSTICE SANJIV KHANNA
            ORDER

% 19.08.2010

1. After some hearing learned counsel for the appellants have

restricted their submissions to the quantum of sentence. The two

appellants have been convicted under Sections 393 and 394 of Indian

Penal Code (hereinafter referred to as IPC). The appellant, Mohd. Noor

was caught at the spot on 4th November, 2004 at about 8.30 a.m. while

he along with other co-accused trying to rob PW-1, Mr. Vinod Maan, the

Crl. Appeal Nos. 734/2008 & 854/2008 Page 1 complainant, who was going in a rickshaw. Mohd. Noor had shown

knife to PW-1, Mr. Vinod Maan and tried to snatch the gold chain, which

he was wearing. PW-1, Mr. Vinod Maan had stated that he raised alarm.

In the meanwhile a motorcyclist came and the two appellants ran away.

The motorcyclist apprehended Mohd. Noor but the other accused

Mohd. Taqi managed to run away. The motorcyclist PW-4, ASI Mukut Lal

has corroborated and reiterated the facts stated by PW-1, Mr. Vinod

Maan. Police officers PW-2, Constable Lokender Singh and PW-9, SI

Kirpal have also supported the prosecution case and proved the same.

2. Appellant Mohd. Taqi was arrested subsequently on 11th

November, 2004. He had refused to join TIP proceedings and had stated

that he had already been shown to the witnesses in the police station.

3. In view of the evidence available on records, it is held that the

learned trial court has rightly convicted the accused persons under

Sections 393 and 394 IPC.

4. On the question of sentence, it is pointed out that the offence in

question relates to year 2004.

5. Appellant Mohd. Taqi has already undergone sentence of more

than 2 years and 5 months including the remission period. It is pointed

Crl. Appeal Nos. 734/2008 & 854/2008 Page 2 that the accused Mohd. Taqi is suffering from tuberculosis, which he

contacted while in jail. Mohd. Taqi has been granted interim bail by this

Court for a period of three weeks. He is under anti-tubercular treatment

with effect from 24th April, 2010, after referral was made by the Central

Jail dispensary.

6. As per the nominal roll, Mohd. Taqi was also an accused in FIR

No.452/2007 under Section 371 IPC and Section 27 of the Arms Act. The

appellant, however, has placed on record certified copy of the order

dated 16th August, 2010, by which the proceedings have been dropped

and the appellant has been acquitted of the charges under Section 371

IPC and Section 27 of the Arms Act in the said case. It is stated the

appellant Mohd. Taqi was 19 years old at the time of the commission of

offence.

7. In view of the aforesaid facts, the sentence of the appellant

Mohd. Taqi is reduced to the period already undergone by him but the

fine is increased to Rs. 10,000/- each for offences under Sections 393

and 394 IPC. In case of default in payment of fine, the appellant Mohd.

Taqi will undergo simple imprisonment of six months.

8. Appellant Mohd. Noor, it is pointed out has already undergone

Crl. Appeal Nos. 734/2008 & 854/2008 Page 3 sentence of 2 years and 11 months including the remission period.

Learned counsel appearing for the appellant Mohd. Noor has drawn my

attention to the injuries suffered by PW-1, Mr. Vinod Maan. It is

pointed out that PW-1, Mr. Vinod Maan was discharged from the

hospital within 5 to 10 minutes. It is also stated that the appellant is not

involved in any other criminal case. This is the one and the last case till

now. It is pointed out that the appellant was granted bail during the

trial and throughout there has been no allegation against the appellant

that he was indulging in wrongful or criminal activities. Accordingly, the

sentence awarded to the appellant Mohd. Noor is reduced to the period

already undergone by him. However, the fine is increased to Rs.

10,000/- each for the offences under Sections 393 and 394 IPC. In

default of payment of fine, the appellant Mohd. Noor shall undergo

simple imprisonment of 6 months. The appeals are accordingly disposed

of. Copy of this order will be sent to the trial court for deposit of fine.

Dasti.

SANJIV KHANNA, J.

       AUGUST 19, 2010
       NA/VKR



Crl. Appeal Nos. 734/2008 & 854/2008                                     Page 4