KARTAR SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an appeal brought under Section 374(2) of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC') impugning the judgment dated 24.01.2012 and order on sentence dated 03.03.2012 passed by learned Additional Sessions Judge/Special Judge (NDPS), Outer District, Rohini Courts, Delhi whereby the appellant was convicted for the offence under Section 368 IPC and sentenced to undergo Rigorous Imprisonment (RI) for five years beside a fine of Rs.5,000/- and in default of payment of fine to further undergo Simple Imprisonment (SI) for a period of six months.

(2.) During the course of arguments Mr. P.K. Dubey, Advocate appearing for the appellant submits that he does not press the judgment of conviction dated 24.01.2012 and order on sentence dated 03.03.2012 passed by learned trial court.

(3.) Learned counsel for the appellant urges that the appellant was convicted in the present FIR bearing No.575/2008 registered at P.S. Sultan Puri, Delhi. Vide impugned judgment dated 24.01.2012 and order on sentence dated 03.03.2012 passed by learned Additional Sessions Judge/Special Judge (NDPS), Outer District, Rohini Courts, Delhi the appellant was convicted under Section 368 IPC and was sentenced to undergo RI for five years apart from fine of Rs.5,000/- (Rupees Five thousand) and in default of payment of fine to undergo additional SI for a period of six months.