HARMINDER SINGH Vs. STATE

JUDGEMENT

(1.) THE present appeal arises out of a judgment dated 27.11.2009 and order on sentence dated 30.11.2009 passed by learned Additional Sessions Judge, Delhi, whereby the appellant, Harminder Singh, has been directed to undergo Rigorous Imprisonment (RI) for seven years with fine of Rs.5,000/ - and in default of payment of fine, Simple Imprisonment for four months for the offense punishable under Section 392/34 IPC. It was also directed that benefit under Section 428 Cr.P.C. would be given to the appellant.

(2.) THE necessary facts, to be noticed for disposal of the present appeal, are as under:

(3.) LEARNED counsel for the appellant on instructions submits that the appellant does not wish to contest the judgment on conviction but prays that the sentence awarded to the appellant be modified to the period already undergone by him.