Delhi High Court - Orders
Munna Singh And Anr vs State Of Nct Of Delhi And Anr on 31 May, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 534/2024 & CRL.M.(BAIL) 963/2024
MUNNA SINGH AND ANR ..... Appellants
Through: Mr. Kamlesh Kumar Mishra, Ms.
Renu, Ms. Shivani, Mr. Dipak, Mr.
Raj Singh and Ms. Manya Mishra,
Advocates.
versus
STATE OF NCT OF DELHI AND ANR ..... Respondents
Through: Mr. Amit Ahlawat, APP for the State.
SI Sachin Gulia, AGS/Crime Branch.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 31.05.2024 CRL.M.A. 17810/2024 (exemption)
1. Exemption allowed, subject to all just exceptions.
2. The present applications are disposed of accordingly.
CRL.A. 534/20243. The present appeal under Section 374 read with Section 482 of the Code of Criminal Procedure, 1973 has been filed against the judgment of conviction and order on sentence dated 18.05.2024 and 28.05.2024, respectively passed by Sh. Raghubir Singh, learned ASJ (FTC) Shahdara, Karkardooma Courts, New Delhi in SC No. 652/2016, in FIR No. 71/2014, under Sections 489B/489C/34 of the IPC, registered at P.S. Crime Branch.
4. The appellant no. 1 has been sentenced to undergo 08 years of rigorous imprisonment for the offence punishable under Section 489B of the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/06/2024 at 02:43:40 IPC alongwith fine of Rs. 1,20,000/- and a further simple imprisonment for a period of 1 year and 3 months in default of payment of fine. The appellant no. 1 has also been sentenced to undergo rigorous imprisonment for 04 years for the offence punishable under Section 489C of the IPC. The appellant has been convicted for offences punishable under Sections 489B/489C of the IPC. The appellant no. 2 has been sentenced to undergo 08 years of rigorous imprisonment for the offence punishable under Section 489B of the IPC alongwith fine of Rs. 1,00,000/- and a further simple imprisonment for a period of 1 year in default of payment of fine. The appellant no. 2 has also been sentenced to undergo rigorous imprisonment for 04 years for the offence punishable under Section 489C of the IPC. The sentences under Section 489B and 489Cof the IPC shall run concurrently.
5. Admit.
6. The Registry is directed to requisition the Trial Court record, for perusal of this Court, on the next date of hearing.
7. List on 11.07.2024.
CRL.M.(BAIL) 963/2024
8. The present application under Section 389 CrPC read with section 482 of the Cr.Pc seeks suspension of sentence and release of the appellant on bail during pendency of the instant appeal.
9. Issue notice.
10. Learned APP for the State accepts notice and seeks time to file a status report. Let the same be filed before the next date of hearing.
11. List on 11.07.2024.
12. In the meantime, the latest nominal roll be requisitioned from the concerned Jail Superintendent.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/06/2024 at 02:43:40
13. Copy of the order be sent to the concerned Jail Superintendent, for necessary information and compliance.
AMIT SHARMA, J MAY 31, 2024/sn Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/06/2024 at 02:43:41