SHAKEEL AHMED Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted. In view of the order which we propose to pass in this appeal, we deem it inexpedient to give in detail the facts of the case.

(2.) Suffice it to say that the Respondent Nos. 2 to 4 were held guilty for commission of the offence Under Section 325/342/34 of the Indian Penal Code but were released on probation on their furnishing personal bond and one surety each for keeping peace and good behaviour for a period of two years. They were also directed to pay a sum of Rs. 50,000/- (Rupees fifty thousand only) as compensation to the injured-the Appellant herein.

(3.) Aggrieved by the inadequacy of the sentence, the Appellant preferred appeal before the High Court of Delhi. The High Court dismissed the appeal in limine vide its impugned order dated 09.05.2012 passed in Criminal Appeal No. 528/2012.