SALEEM KHAN Vs. STATE (GOVT. OF GNCT, DELHI)

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 374(2) read with Sec. 482 Cr.P.C. on behalf of the appellant challenging the judgment on conviction dated 24/10/2019 and the order on sentence dated 30.10.2019 passed by the learned Addl. Sessions Judge-02 (North-East District), Karkardooma Courts, Delhi in Sessions Case No. 257/2017 arising out of FIR No. 244/2017 registered under Ss. 307/324 IPC at Police Station Khajuri Khas, Delhi.

(2.) Vide the impugned judgment, the appellant was convicted for the offences punishable under Ss. 307/324 IPC and vide the order on sentence, he was sentenced as follows:-

(3.) The benefit of Sec. 428 Cr.P.C. was extended to the appellant. All the sentences were directed to run concurrently and the fines have already been paid.