Delhi District Court
State vs . Surender Singh on 24 November, 2014
IN THE COURT OF SH. DEVENDER NAIN
METROPOLITAN MAGISTRATE: WEST05, DELHI
FIR No. 285/2009
Case ID: R0347462010
State Vs. Surender Singh
PS Vikas Puri
U/s 286 IPC & 9B Explosives Act
Date of Institution of case : 30.07.2010
Date of Judgment : 24.11.2014
JUDGMENT:
a) Date of offence : 06.10.2009 b) Offence complained of : U/s 286 IPC & 9B Explosives Act c) Name of Accused, his : Surender Singh, parentage & residence S/o Dayal Singh Rathore, R/o A2A12, Janak Puri, New Delhi. FIR No. 285/09 1 of 3 PS Vikas Puri d) Plea of Accused : Pleaded guilty e) Final order : Convicted
BRIEF FACTS AND REASONS FOR DECISION:
Accused voluntarily submits that he wishes to plead guilty to the offence punishable u/s 286 IPC & 9B Explosives Act. The consequences of pleading guilty have been explained to the Accused. Accused submits that he is pleading guilty without any fear, force or coercion and further submits that lenient view may be taken against him. Separate statement of accused recorded in this regard. Accordingly, Accused is hereby convicted for offence punishable u/s 286 IPC & 9B Explosives Act.
Announced in the Open Court (DEVENDER NAIN)
th
on 24 day of November, 2014 MM(WEST05):DELHI
FIR No. 285/09 2 of 3
PS Vikas Puri
ORDER ON SENTENCE
Arguments on the point of sentence heard on behalf of both the sides. Convict is sentenced to pay a fine of Rs.2000/ for offence punishable u/s 286 IPC & 9B Explosives Act IDSI 02 months. Fine paid. Bail Bond stands cancelled and Surety be discharged, if any. Original documents, if any, be returned to the rightful person against receiving and after cancellation of endorsement, if any.
File be consigned to the Record Room after due compliance.
Announced in the Open Court (DEVENDER NAIN)
th
on 24 day of November, 2014 MM(WEST05):DELHI
FIR No. 285/09 3 of 3
PS Vikas Puri