RAM KUMAR Vs. STATE

JUDGEMENT

(1.) VIDE the impugned Judgment dated 08.10.2010, the Petitioner was held guilty U/s 392 IPC, whereas he was acquitted U/s 397/395 IPC.

(2.) VIDE order on sentence dated 18.10.2010, he was directed to undergo RI for 5 years and to pay a fine of Rs.2,000/ - each u/s 392/34 IPC.

(3.) FURTHER submits that she is not disputing the conviction order dated 08.10.2010. Only she is praying that the order of sentence dated 18.10.2010 be modified to the extent already undergone.