MOHD. KALAM Vs. STATE

JUDGEMENT

(1.) PRESENT appeal is directed against the judgment dated 30.09.2005 and order on sentence dated 13.10.2005 passed by learned Additional Sessions Judge, Delhi, whereby the appellant has been directed to undergo imprisonment for a period of 3 1/2 years with a fine of Rs. 1,000/ - for the offence punishable under Section 392 IPC and in default of payment of fine, further imprisonment for two months. The appellant has further been directed to undergo imprisonment for a period of 3 1/2 years with fine of Rs. 1,000/ - for the offence punishable under Section 394 IPC and in default of payment of fine, to undergo further imprisonment for a period of two months. For the offence punishable under Section 411 IPC, the appellant has been sentenced to undergo imprisonment for a period of 1 1/2 years. It was directed that all the sentences would run concurrently. The necessary facts, to be noticed for the disposal of the present appeal, are as under:

(2.) ON completion of the formalities, the challan was filed U/S. 392/394/397/411 I.P.C. in the court of Ld. M.M. Case was thereafter committed to the Court of Sessions.

(3.) TO prove its case prosecution examined in all 14 witnesses.