RAHISUDDIN Vs. STATE

JUDGEMENT

(1.) The Petitioner was prosecuted prosecution for an offence punishable under Section 341/509/506 IPC arising out of FIR No.910/2006 of Police Station Mehrauli. By an order dated 31.07.2012 he was acquitted of the offence punishable under Section 506 IPC and was convicted for the offence punishable under Section 341 and 509 IPC. The Petitioner was sentenced to pay a fine of Rs. 500/- for the offence punishable under Section 341 IPC. He was further sentenced to undergo simple imprisonment for six months and to pay a fine of Rs. 8,000/- for an offence punishable under Section 509 IPC.

(2.) On Appeal, the learned Additional Sessions Judge (ASJ) while upholding the Petitioner's conviction reduced the substantive sentence under Section 509 IPC to three months.

(3.) The allegations against the Petitioner leading to his prosecution were that on 20.12.2006 while the complainant was proceeding to her school, the Petitioner stopped her and asked her to have friendship with him and threatened to kill her brother and father, if she did not agree to the same.