ANKIT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 374(2) Cr.P.C. read with Sec. 482 Cr.P.C. on behalf of the appellant challenging the judgment on conviction dated 03.10.2019 and the order on sentence dated 09.10.2019 passed by the learned ASJ (FTC), E-Court, Shahdara, Karkardooma Courts, Delhi in SC No. 17/2018 arising out of FIR No. 82/2017 registered under Ss. 307/34 IPC at Police Station Nand Nagri, Delhi.

(2.) Vide the impugned judgment, the appellant was convicted for the offences punishable under Ss. 307/34 IPC. Vide the order on sentence dated 09.10.2019, he was directed to undergo Rigorous Imprisonment for a period of 04 years alongwith payment of fine of Rs.4,000.00 , in default whereof, to further undergo Simple Imprisonment for a period of 01 month. The benefit of Sec. 428 Cr.P.C. was extended to the appellant.

(3.) Brief facts of the case, as noted by the Trial Court, are as under:-