Delhi District Court
2. Title Of The Case : State vs Sanjay Kumar on 7 November, 2012
IN THE COURT OF SHRI MANISH YADUVANSHI
ACMM0I (CENTRAL) : TIS HAZARI COURTS, DELHI.
1. Case No. : 31/CR/08
Unique I.D. No. : 02401R0574532008
2. Title of the Case : State Vs Sanjay Kumar
FIR No. 413/06
PS : DBG Road
U/s : 9B Explosive Act
4. Date of Institution : 11.04.2008
5. Date of reserving judgment : 07.11.2012
6. Date of pronouncement : 07.11.2012
7. J U D G M E N T :
a) The Sl. No. of the case : 31/CR/08
b) The date of commission
of offence : 11.10.2006
c) The name of complainant : Inspector Sukhvinder Singh,
Special Team, Crime Branch,
Parshant Vihar, Delhi
d) The name of accused : Sanjay Kumar S/o Sh. Nand Lal, R/o H.
No. 3, Model Basti, Karol Bagh, Delhi
2) Satish Kumar (Discharged on 29.10.2010) S/o Sh. Laddh Ram, R/o A155, Paschim Vihar.
e) The offence complained of : U/s : 9B Explosive Act & 286 IPC f) The offence charged with : U/s : 9B Explosive Act & 286 IPC g) The plea of the accused : Pleaded guilty h) The final order : Acquitted. i) The date of such order : 07.11.2012
j) Brief facts of the decision of the case :
1. It is alleged against the accused that on 11.10.2000 at around 2 pm at Shop No. 10118, East Park Road, Near Filmistan Cinema, DBG Road, he was found in FIR NO. 413/06 State Vs. Sanjay Kumar Page 1 of 2 possession of 1470 Kg. of fire cracker in excess of the license issued to him. The accused was found to be rash and negligent in the manner of keeping of explosive fire crackers.
2. Accordingly, the FIR was registered against the accused. After conclusion, of investigation charge sheet was filed in the court. During trial, the Predecessor of this court framed the charge against the accused Sanjay Kumar for the offence punishable u/s 9 (B) of the Explosive Act 1984, whereas co accsued was directed to be discharged. A revision petition No. 10/11 was preferred by the State against the order of charge and the Ld. Session Court was pleased to direct that this court may reconsider framing of charge under Section 286 IPC against the accused apart from Section 9 (B) of the Explosive Act, During the trial accused conceded to the charge under Section 286 IPC for commission of offence u/s 286 IPC read with Section 9 (B) of the Explosive Act was served upon the accused in accordance with Section 286 IPC.
3. Accused voluntarily pleaded guilty to the State to the aforestated offence.
Accordingly on the basis of plea of guilt of the accused, he is convicted of the offence punishable under Section 286 IPC and Section 9B of the Explosive Act. Let him be heard on the point of sentence.
Announced in the open court (MANISH YADUVANSHI) on 07.11.2012 ACMM01 DELHI
It is certified that this judgement contains two (2) Pages and each page bears my signature.
(MANISH YADUVANSHI) ACMM01 DELHI FIR NO. 413/06 State Vs. Sanjay Kumar Page 2 of 2 FIR NO. 413/06 State Vs. Sanjay Kumar Page 3 of 2