SALAUDDIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment and order on sentence dated 15.02.2011 and 25.02.2011 respectively wherein appellant Salauddin stands convicted under Section 392 read with Section 397, Sections 411/186 and Section 353 read with Section 332 of the IPC. For his conviction under Section 397 read with Section 392 of the IPC, he has been sentenced to undergo RI for a period of 7 years and to pay a fine of Rs. 2,000/ - and in default of payment of fine, to undergo SI for 15 days. For his conviction under Section 186 of the IPC, he has been sentenced to undergo RI for a period of 3 months. For his conviction under Section 353 read with Section 332 of the IPC, he has been sentenced to undergo RI for a period of 2 years and for his conviction under Section 411 of the IPC, he has been sentenced to undergo RI for a period of 1 year. All the sentences were to run concurrently.

(2.) NOMINAL roll of the appellant reflects that as on date, he has completed incarceration of about 6 years and 4 months.

(3.) ATTENTION has been drawn to the record.