SUGRIV TYAGI Vs. STATE

JUDGEMENT

(1.) THE present appeal has been filed by the appellant Sugriv Tyagi challenging the impugned judgment dated 03.08.2011 and order on sentence dated 06.08.2011 passed by the learned Addl. Sessions Judge, Saket Courts, New Delhi, vide which the appellant was sentenced to undergo RI or a period of three years and fine of Rs.5,000/- in default of payment of fine to further undergo SI for six months for having committed the offence punishable under Section 325/34 IPC.

(2.) BRIEF facts leading to filing the present appeal and as stated in para-1 of the impugned judgment are extracted as under:-

(3.) AFTER taking into account the entire facts & circumstances and submissions made by counsel for the appellant, while maintaining the conviction of the appellant for having committed the offence punishable under Section 325/34 IPC, the substantive sentence awarded to the appellant is reduced to the period already undergone by the appellant. However, the amount of fine which was Rs.5,000/- imposed by the Trial Court, is enhanced to Rs.15,000/-. It is stated by counsel for the appellant that the appellant has already deposited the fine amount of Rs.5,000/- as imposed by the Trial Court. Hence, the appellant shall now deposit an amount of Rs.10,000/- in the concerned Trial Court within a period of two weeks from today, in default of which the appellant shall further undergo simple imprisonment for 2 months. Receipts showing the said deposit shall also be placed on record by the appellant.