In the broad day light and in the capital city of the country the appellants and one Mohabat Ali the four young desperados entered the premises No F- Model Town ... Part-II Delhi to commit robbery in consequence of which Smt Sheela was stabbed to death The occurrence which took place on th June is not the isolated act so far as the law and order and life and liberty of the people of the capital city and other parts of the country are concerned By killing the deceased and subjecting Amarjeet Sharma to the threat of being killed by pointing a revolver at him the resistance of the commission of the intended crime was immobilised After registration of the First Information Report and completion of the investigation charge-sheet was filed against the accused persons under Sections B and IPC besides Sections and of the Arms Act and Section of the Terrorist and Disruption Activities Prevention Amendment Act hereinafter referred to as TADA P Act