RAVI KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This appeal has been filed under Sec. 374(2) read with Sec. 482 of the Code of Criminal Procedure 1973 ('Cr.P.C') for setting aside the impugned judgement dtd. 22/5/2023, and order on sentence dtd. 14/7/2023 passed by Additional Sessions Judge (FTC)-02 ('ASJ'), South District Saket in SC NO. 135/2017 , FIR No. 730/2016 under Ss. 392/397/34 of the Indian Penal Code 1860 ('IPC')and Sec. 25 of the Arms Act 1959 registered at Police Station ('PS') Malviya Nagar.

(2.) Appellant was convicted under Ss. 392, 397, and 34 IPC while being acquitted under Ss. 25 of the Arms Act and 411 IPC. The sentence includes rigorous imprisonment for seven years under Sec. 397 IPC, fifteen months under Sec. 392 IPC, and a fine of Rs.10,000,.00 with Rs.5,000.00 allocated towards prosecution expenses.

(3.) Appellant has undergone the sentence for two years four months and nineteen days and as per the SCRB Report and Nominal Roll, has no previous involvement, and his jail conduct was reported as satisfactory.