RAHUL Vs. STATE

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment dated 28.07.2011 and order on sentence dated 30.07.2011 arising out of Sessions Case No. 91/10 in Case FIR No. 132/10 P.S. Timarpur u/s. 308 IPC vide which appellant was convicted u/s. 308 IPC and was sentenced to undergo Simple Imprisonment for a period of three years and sentenced to pay fine of Rs. 10,000/ - in default to undergo Simple Imprisonment for 1 month.

(2.) PROSECUTION case, succinctly stated, is as follows: -

(3.) IN order to substantiate its case, prosecution had examined 13 witnesses. Accused pleaded his innocence and alleged false implication in this case. According to him, he had given a sum of Rs. 400/ - to Ravi and when he demanded the said amount again and again, he falsely implicated him in this case. Three witnesses were examined by the accused in his defence. Vide impugned judgment, the appellant was convicted and sentenced as mentioned above. Aggrieved, the present appeal has been preferred.