NIAMUDDIN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed by the appellant(hereinafter to be referred as 'the accused') who was convicted for the commission of the offences punishable under Sections 366, 354 and 342 of the Indian Penal Code by the learned Additional Sessions Judge vide judgment dated 5th February, 2004 and sentenced to undergo rigorous imprisonment for a period of one year and also to pay fine of Rs.1,000/- with a default stipulation for the offence u/s 342 IPC, rigorous imprisonment for a period of one and half years and fine of Rs.1,000/- with a default stipulation u/s 354 IPC and rigorous imprisonment for two and half years and fine of Rs.5,000/- with default stipulation u/s 366 IPC vide order dated 6th February, 2004.

(2.) THE prosecution case as noticed by the trial Court in the impugned judgment is as under:-

(3.) THE accused was charged and tried by the Additional Sessions Judge for the offences punishable under Sections 366, 354 and 342 IPC.