RAVI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of the present appeal filed under Section 374(2) Cr.P.C. appellant seeks setting aside of order of conviction dated 27.11.2013, whereby he was held guilty for the offences punishable under Sections 307/309 IPC.

(2.) Further seeks directions thereby setting aside the order on sentence dated 29.11.2013, whereby he was sentenced to undergo SI for 5 years with fine of Rs.5,000/- under Section 307 IPC. In default of payment of fine, he was further directed to undergo SI for 1 year and three months. For the offence punishable under Section 309 IPC, he was sentenced to undergo SI for one year with fine of Rs.5,000/- and in default of payment of fine, he was further sentenced to undergo SI for three months.

(3.) Vide DD No. 20A, information was received at PS-Mangol Puri that a man had burnt a lady just ahead of Deepali Chowk, near Pitam Pura, Delhi. The statement of injured was recorded and registered above noted case against the appellant.