SHANKAR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) VIDE order dated 23.02.2012, the following order was passed:- The appellant has assailed the judgment dated 29.07.2011 whereby the appellant was held guilty and convicted, and order on sentence dated 03.08.2011, he was sentenced to undergo SI for a period of 3 years for the offence punishable under Section 308 Indian Penal Code, 1860 with fine of Rs.5,000/-.

(2.) LD. Counsel has further submitted that fine amount has already been paid by the appellant.

(3.) IT is further submitted that when the Police did not register a case against the opposite party on the injuries received by the appellant, he filed criminal complaint under Section 200 of Cr.P.C. before ld. Metropolitan Magistrate, which is still pending and has not been adjudicated till date.