Nisha Gupta, J. - (1.) The case has been fixed on the application for suspension of sentence but with the consent of both the parties, the matter has been heard finally.
(2.) Brief facts of the case are Ashok Kumar submitted a written report to S.H.O. of Police Station Vijaynagar stating therein that he purchased Indica Car, whom he kept at Sri Vijaynagar Taxi Stand. On 25.1.2009, two young boys and one lady hired his taxi for Godamedi and one passenger has also been taken from the bus stand who was also a young boy having turban. They reached at Nanuwali. They all stopped the car and when complainant demanded the fare, tow boys kept the pistol on his skull and set on the driver seat. They have taken them to Raisinghnagar. At Ganganagar, one boy and lady left the car and other two boys have taken him to Nathanwali and there they shut him in the car and went away. Nine hundred rupees and Mobile phone have also been snatched from the complainant. On the basis of the above report, F.I.R. No. 37/2009 has been registered for the offences under Sections 392, 342 and 120-B I.P.C., After the trial, the present petitioner has been convicted for the offences under Sections 392, 342 and 392/120-B I.P.C. and has been awarded three years' rigorous imprisonment with a fine of Rs. 1000/- and in default of payment of fine, to further undergo two months imprisonment for the offence under Section 392 I.P.C. For the offence under Section 342 I.P.C., the petitioner has been awarded one year's rigorous imprisonment with fine of Rs. 100/- and in default, to further undergo seven days' imprisonment and for the offence under Section 392/120-B I.P.C., the petitioner has been awarded three years' rigorous imprisonment with fine of Rs. 1000/- and in default of payment of fine, to further undergo two months imprisonment. All the sentences have been ordered to run concurrently.
(3.) Heard learned counsel for the petitioner and the learned PP for the State.;