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Delhi District Court

Sc No.40/14 State vs Satdev @Dev Page 1/2 on 30 May, 2015

 IN THE COURT OF ADDL. SESSIONS JUDGE : SPECIAL JUDGE (NDPS) 
          WEST DISTRICT : TIS HAZARI COURTS  : DELHI
                     PRESIDED BY :  MR. RAKESH KUMAR­I


IN THE MATTER OF

SESSIONS CASE NO.40/14
FIR NO.368/14
P.S. RANJIT NAGAR
U/S 392/397 IPC

STATE

                 VERSUS

SATDEV @DEV,
S/O MR. DAMODAR,
R/O A­580, KATHPUTLI COLONY,
RANJIT NAGAR, DELHI.                                                                           

                                 ORDER ON SENTENCE

1.               Vide  separate  judgement   announced   today,  accused   Satdev 
@Dev has been  convicted  for  the  offence  punishable  under  section  392 
IPC in this case FIR No.369/14 Police Station Ranjit Nagar.


2.               The   record   has   been   carefully   and   thoroughly   perused. 
Submissions of learned Additional Public Prosecutor for State and learned 
amicus curiae for convict have been heard on the point of sentence. The 
respective submissions of either side have been considered.


3.               Learned Additional Public Prosecutor for State has prayed for 
deterrent   punishment,   however,   learned   amicus   curaie   for   convict   has 
prayed for lenient view.


4.               Learned   counsel   for   convicts   has   submitted   that   convict 
Satdev   @Dev   is   twenty   six   years   old   young   boy.   He   is   illiterate.   He   is  


SC No.40/14                            State V/s Satdev @Dev                           Page 1/2
 unmarried. He has to look after his widower father, three younger brothers. 
He is having one married elder sister. He used to earn his livelihood by 
doing   the   work   of   ear   cleaning.   He   is   not   a   previous   convict.   He   is   in 
custody since 03.07.2014.


5.               Keeping   in   view   the   facts   and   circumstances   of   this   case, 
young age of the convict, the lenient view is taken. Convict Satdev @Dev   is 
sentenced to undergo rigorous imprisonment for eleven months for  the 
offence punishable under section 392 IPC and fine in sum of Rs.1,000/­ is 
also imposed and in default of payment of fine he shall undergo simple 
imprisonment for one week. 


6.               Fine not paid by the convict.  Benefit of section 428 Cr.P.C. is 
also   given   to   the   convict.    Copy   of   judgement   /   order   on   sentence   be 
supplied to the convict free of cost. 


                 File be consigned to Record Room after due compliance.



ANNOUNCED IN THE OPEN COURT
ON : 30th MAY,  2015                                               (RAKESH KUMAR­I)
                                                       ADDITIONAL SESSIONS JUDGE
                                                              SPECIAL JUDGE (NDPS)
                                         (WEST) DELHI / TIS HAZARI COURTS




SC No.40/14                            State V/s Satdev @Dev                           Page 2/2
  IN THE COURT OF ADDL. SESSIONS JUDGE : SPECIAL JUDGE (NDPS) 
          WEST DISTRICT : TIS HAZARI COURTS  : DELHI
                     PRESIDED BY :  MR. RAKESH KUMAR­I


IN THE MATTER OF

SESSIONS CASE NO.40/14
FIR NO.368/14
P.S. RANJIT NAGAR
U/S 392/397 IPC

STATE

                VERSUS

SATDEV @DEV,
S/O MR. DAMODAR,
R/O A­580, KATHPUTLI COLONY,
RANJIT NAGAR, DELHI.                                                             
                                                                    .....ACCUSED


        DATE OF INSTITUTION                              :     29.10.2014
        DATE OF RESERVING THE ORDER                      :     30.05.2015
        DATE OF DECISION                                 :     30.05.2015


                                     J U D G M E N T

CASE OF PROSECUTION

1. Briefly stating as per the case of prosecution on 23.06.2014 at about 12:30 AM while going towards Kathputli Colony, through wrong side of Shadi Pur Flyover, Ranjit Nagar, Delhi within the jurisdiction of Police Station Ranjit Nagar, accused Satdev @Dev robbed the PW­2 Mr. Abhishek Mishra of his mobile phone and black wallet(Ex.P­1) containing RS.270/­, photocopy of election I­card, card of More Mega Store and two coloured photographs of PW­2 and at the time of committed the robbery, the accused also showed the screw driver (Ex.P­2) to PW­2.

SC No.40/14 State V/s Satdev @Dev Page 3/2

CHARGE

2. Accused Satdev @Dev is facing trial for the offence punishable under Section 392/397 IPC. The charge was framed vide order dated 16.04.2015.

PROSECUTION EVIDENCE

3. Prosecution in all examined the following four witnesses :­ PW­1 Assistant Sub­Inspector Ram Singh, the duty officer has proved the copy of the FIR is Ex.PW1/A, the endorsement on rukka Ex.PW1/B;

PW­2            Mr. Abhishek Mihsra, the complainant;

PW­3            Head Constable Mahender Singh has accompanied the IO in 
                all proceedings;

PW­4            Sub­Inspector Thakur Singh, the investigating officer of the  

case has proved various documents prepared during the course of investigation;

STATEMENT OF ACCUSED

4. Statements of accused under section 313 Cr.P.C. has been recorded wherein the accused has denied the case of prosecution and stated that he is innocent and has been falsely implicated in this case; nothing was recovered from his possession or at his instance.

FINDINGS & ANALYSIS

5. The record has been carefully and thoroughly perused. Submissions of learned Additional Public Prosecutor for State and learned amicus curiae for the accused have been heard. The respective submissions of either side have been considered.

SC No.40/14 State V/s Satdev @Dev Page 4/2

6. Learned Additional Public Prosecutor for State has submitted that the prosecution has duly proved its case, however, learned amicus curiae for the accused has submitted that the no case under section 397 IPC is made out against the accused as the screw driver does not cover under the category of "deadly weapon".

7. A perusal of record shows that PW­2 Shaan Mohd. is the only material witness in this case. He has deposed that on 23.06.2014 at about 12.30 AM midnight he was returning from duty on foot by coming from Shadipur Flyover side and was going towards Katputli Colony and accused Satdev @Dev came from his back side and caught hold his bag which he was holding on shoulder and he(accused) put some sharp edged weapon on abdomen of PW­2 and exhorted "JO CHIZ APKE PASS HAI NIKAL KE MUJHE DE D0, HILNA MAT NAHI TO PET MEIN CHAKU GHOP DUNGA". PW­2 has deposed that eue to fear, he remained mum and stood peacefully there. Thereafter, accused Satdev @ Dev immediately removed his purse containing some documents, cash amount of Rs.270/­ from pocket of his pant and also snatched his mobile phone make Micromax­ X

222. After committing robbery, accused directed to leave that place peacefully and thereafter, he ran away towards Katputli colony. Due to fear PW­2 could not follow him. PW­2 went to his house and due to fear he did not inform the police at that time.

8. PW­2 Mr. Abhishek Mishra has further deposed that on 03.07.2014 he went to police station Ranjeet and informed the police about the incident of robbery happened with him on 26.03.2015. Thereafter, his statement was recorded by PW­4 Sub­Inspector Thakur Singh which is Ex.PW2/A. SC No.40/14 State V/s Satdev @Dev Page 5/2

9. PW­4 Sub­Inspector Thakur Singh prepared rukka Ex.PW4/A and handed over the same to duty officer/ PW­1 Assistant Sub­Inspector Ram Singh for the registration of case. On the basis of the rukka, PW­1 got registered the FIR Ex.PW1/A and made his endorsement Ex.PW1/B and handed over the copy of the FIR and rukka to PW­4 Sub­Inspector Thakur Singh.

10. PW­4 Sub­Inspector Thakur Singh alongwith PW­3 Head Constable Mahender Singh, Constable Ravinder and PW­2 Mr. Abhishek Mishra left the Police Station and reached at the place of occurrence i.e. Shadipur Flyover, Ranjit Nagar, where PW­4 Sub­Inspector Thakur Singh prepared Site Plan Ex.PW3/A at the instance of PW­2. Thereafter, they all left the spot in search of accused towards Kathputali Colony but at that time they did not find any clue. They all came back to the Police Station.

11. PW­4 Sub­Inspector Thakur Singh had shown the dossier of the criminals to PW­2 Mr. Abhishek Mishra in Police Station and PW­2 identified photograph of accused as the same person who committed robbery from him. Thereafter, PW­4 along with staff and PW­2 left the Police Station in search of accused and when they reached near Sulabh Sauchalaya situated under Shadipur flyover, accused Satdev @ Dev, was apprehended from there on the pointing out of PW­2.

12. PW­4 Sub­Inspector Thakur Singh interrogated and arrested the accused vide arrest memo Ex.PW2/B and his personal Search was also conducted vide memo Ex.PW2/C. Accused made disclosure statement Ex.PW3/B. Pursuant to disclosure statement, the accused recovered one purse(Ex.P­1) containing some documents belonging to PW­2 and also got recovered one screw driver(Ex.P­2) from his jhuggi. The purse alongwith SC No.40/14 State V/s Satdev @Dev Page 6/2 documents was sealed by PW­4 in a pullanda with the seal of RTNGR II and was taken into possession vide memo Ex.PW2/D. PW­4 also sealed the Screw driver(Ex.P­2) with the same seal which was taken into possession vide seizure memo Ex.PW2/E.

13. PW­4 Sub­Inspector Thakur Singh prepared the Site Plan of the place of recovery of articles Ex.PW3/C. Accused also pointed out the place of occurrence and PW­4 SI Thakur Singh prepared the pointing out memo Ex.PW3/D. The purse and other documents were duly identified by PW­2 at the time of recovery.

14. In view of foregoing discussion, the prosecution has duly proved its case against the accused Satdev @Dev for the offence punishable under section 392 IPC beyond reasonable doubt. However, as regards the offence under section 397 IPC is concerned, the prosecution has failed to prove its case against the accused that he had used a "deadly weapon" or caused grievous hurt to PW­2.

15. Section 397 IPC reads as under :­ "If, at the time of committing robbery or dacoity, the offender uses any deadly weapon, or causes grievous hurt to any person, or attempts to cause death or grievous hurt to any person.......

16. PW­2 Mr. Abhishek Mishra has deposed that the accused had put some sharp edged weapon on his abdomen and exhorted "JO CHIZ APKE PASS HAI NIKAL KE MUJHE DE D0, HILNA MAT NAHI TO PET MEIN CHAKU GHOP DUNGA", however, as per the case of the prosecution, pursuant to his disclosure statement the accused got recovered a screw driver(Ex.P­2) from his jhuggi. First of all, the screw driver is not a deadly SC No.40/14 State V/s Satdev @Dev Page 7/2 weapon and moreover, PW­2 has nowhere deposed that the accused caused any injury to him, then what to talk of 'grievous' injury. Therefore, the prosecution has failed to prove its case against the accused for the offence punishable under section 397 IPC.

CONCLUSION

17. Prosecution has been able to bring home guilt of the accused under Section 392 IPC beyond reasonable doubt. Therefore, accused Satdev @Dev is convicted for the offence punishable under section 392 IPC, however, he is acquitted for the offence punishable under section 397 IPC.



ANNOUNCED IN THE OPEN COURT
ON : 30th MAY,  2015                                               (RAKESH KUMAR­I)
                                                       ADDITIONAL SESSIONS JUDGE
                                                          SPECIAL JUDGE (NDPS)
                                         (WEST) DELHI / TIS HAZARI COURTS




SC No.40/14                            State V/s Satdev @Dev                  Page 8/2
 SC No.40/14                            State V/s Satdev @Dev   Page 9/2