Ranjeet @ Rana vs State
2018 Latest Caselaw 7573 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: December 20, 2018
+      CRL.A. 753/2018
+      CRL.A. 902/2018, Crl.M.(Bail) 1383/2018

       RANJEET @ RANA

       SUMIT KUMAR VERMA                                  ..... Appellants

                              Through:   Mr. Sanket Gupta, Advocate for
                                         Appellant in Crl.A. 753/2018
                                         Mr. Kumar Vaibhav, Advocate for
                                         Appellant in Crl.A. 902/2018
                              versus

       STATE                                              ..... Respondent

                              Through:   Mr. M.P. Singh, Additional Public
                                         Prosecutor for State in Crl.A.
                                         753/2018
                                         Ms. Neelam Sharma, Additional
                                         Public Prosecutor for State in
                                         Crl.A. 902/2018
                                         SI Vikram Singh, P.S. Karawal
                                         Nagar, Delhi
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                              ORDER

(ORAL)

1. The above captioned two Appeals arise out of F.I.R. No. 109/2013 under Sections 392/394/397/411/34 I.P.C. registered at Police Station Karawal Nagar.

2. In pursuance to the last order, appellants are present in the Court. Vide impugned judgement of 31st March, 2018 and order on sentence of

6th April 2018, appellants have been convicted and sentenced to undergo rigorous imprisonment for 5 years and 4 years respectively for the offence under Section 394/34 IPC with fine and default clause.

3. With the consent of learned counsel for both the sides, these two appeals have been heard together and are disposed of by this common order.

4. Upon hearing, and on perusal of evidence on record, I find that conviction of appellants is well merited. No minimum sentence is provided for the offences in question. Appellants are first offenders and they have family to support. The nominal roll of the appellants have been perused and it is deemed appropriate to reduce the substantive sentence awarded to appellant- Ranjeet @ Rana from 5 years to 3½ years while maintaining the fine of sentence. The substantive sentence of appellant Sumit Kumar @ Bali is also reduced from 4 years to 3 years while maintaining the fine of sentence. In the case of Ranjeet @ Rana, the sentence in default of payment of fine is reduced from 4 months to simple imprisonment for 2 months. In the case of Sumit Kumar @ Bali, the sentence in default of payment of fine is also reduced from 3 months to one month.

7. With the aforesaid modification, the above captioned two Appeals are accordingly disposed of.

8. The appellants who are present in Court are apprised of this order.

(SUNIL GAUR) JUDGE DECEMBER 20, 2018 p'ma