SUNIL MASHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The challenge in this appeal is to the judgement dated 19th January, 2013 and order on sentence dated 21st January, 2013 arising out of FIR No.824/06 u/s 379/328/411 of Indian Penal Code, 1860 whereby the appellant was convicted u/s 328/379/411 IPC and was sentenced as under:

(2.) Briefly stated the case of prosecution as unfolded by the report u/s 173 Cr.P.C. is as under:-

(3.) In order to substantiate its case, the prosecution examined ten witnesses. On culmination of prosecution evidence, statement of accused under Section 313 Cr. P.C. was recorded wherein he denied all the incriminating evidence put forth by the prosecution and submitted that he has been falsely implicated in this case. No witness was examined in defence.