Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 8, Cited by 0]

Delhi District Court

State vs . S.D. Mittal Etc. on 17 September, 2014

                 IN THE COURT OF SH. DEVENDER NAIN
        METROPOLITAN MAGISTRATE: WEST­05, DELHI


                             FIR No. 465/2007


Case ID: R1510722008


State Vs. S.D. Mittal etc.
PS Vikas Puri 
U/s 186/147/148/149/332/353/427 IPC 



Date of Institution of case                :     03.09.2008



Date of Judgment                           :     17.09.2014



JUDGMENT:

a) Date of offence : 20.12.2007

b) Offence complained of : U/s 186 / 147 / 148 / 149 / 332 / 353 / 427 IPC

c) Name of Accused, his :1) S.D. Mittal, parentage & residence S/o Late Bishamber FIR No. 465/07 1 of 5 PS Vikas Puri Dayal Mittal, R/o J­110, Ground Floor, Vikas Puri, New Delhi.

2) Vipin Mittal, S/o S.D. Mittal, R/o J­110, 2nd Floor, Vikas Puri, New Delhi.

3) Rakesh Mittal, S/o S.D. Mittal, R/o J­110, Ground Floor, Vikas Puri, New Delhi.

4) Hare Ram, S/o Buddan Mukhiya, R/o RZ­2A, Block A, Bindapur Extension, New Delhi.

5) Chander Bhan, S/o Rajender Singh, R/o H. No. 1, Type­2, Block­1, Keshavpur Tank, Vikas Puri, New Delhi­110018.

FIR No. 465/07 2 of 5 PS Vikas Puri

6) Ram Milan @ Raja, S/o Nathu Ram, R/o C­125, Shiv Vihar, Vikas Nagar, New Delhi­110059.

7) Bir Singh, S/o Raja Ram, R/o H. No. 1/4650/17, New Modern Shahdara, Delhi­110032.

8) Ravinder Singh, S/o Late Mahender Singh, R/o RZL­24, L Block, Bengali Colony, Mahavir Enclave, Delhi­110045.

d) Plea of Accused : Pleaded guilty

e) Final order : Convicted FIR No. 465/07 3 of 5 PS Vikas Puri BRIEF FACTS AND REASONS FOR DECISION:

Accused persons voluntarily submit that they wish to plead guilty to the offence punishable u/s 186/147/148/149/332/353/427 IPC. The consequences of pleading guilty have been explained to the Accused persons. Accused persons submit that they are pleading guilty without any fear, force or coercion and further submit that lenient view may be taken against them. Accordingly, Accused persons are hereby convicted for offence punishable u/s 186/147/148/149/332/353/427 IPC.




Announced in the Open Court                          (DEVENDER NAIN)
on 17th day of September, 2014                       MM(WEST­05):DELHI




FIR No. 465/07                                                               4 of 5
PS Vikas Puri
 ORDER ON SENTENCE
Arguments on the point of sentence heard on behalf of both the sides and I have perused the record of the case and considering the age of convicts and the fact that convicts belong to the poor strata of society and they are facing trial in this case since 2007 and only earning member of their families and family members will suffer great hardship if hard view is taken against them, convicts are sentenced to pay a fine of Rs.3000/­ each for offence punishable u/s 186/147/148/149/332/353/427 IPC IDSI 03 months each. 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 17  day of September, 2014                        MM(WEST­05):DELHI




FIR No. 465/07                                                                  5 of 5
PS Vikas Puri