STATE Vs. NIBUL

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgement dated 2nd September, 2019 and order on sentence dated 7th September, 2019 passed by Additional Sessions Judge, FTC, E-Court, Shahdara, Karkardooma Court, Delhi in FIR No. 505/2016 registered with Police Station Jyoti Nagar, Delhi whereby the respondent- accused was acquitted under Section 307 IPC and was instead convicted under Section 324 IPC and sentenced to period already undergone i.e. about eight months and nineteen days.

(2.) The relevant facts of the present case as noted by the Trial Court are as under:-

(3.) Initially charge against accused was framed u/s. 308 IPC , however, later on the amended charge u/s. 307 IPC was framed against accused, to which he pleaded not guilty and claimed trial."