MEHBOOB ALI Vs. STATE

JUDGEMENT

(1.) The instant petition is being filed while challenging the impugned judgment dated 06.08.2011, whereby the appellant has been held guilty and convicted for the offences punishable under Section 394/34 and 397 Indian Penal Code, 1860.

(2.) Also challenged the order on sentence dated 08.08.2011, whereby, he was sentenced to undergo RI for a period of 7 years and to pay a fine of Rs.5,000/- for the offences punishable under Section 394 read with Section 34 Indian Penal Code, 1860. He is further sentenced to undergo RI for a period of 7 years for the offences punishable under Section 397 Indian Penal Code, 1860.

(3.) It is also ordered that the substantive sentences awarded to the convict shall run concurrently.