DHARMENDER Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner assails the judgment and order dated 21.03.2014 passed by the learned Metropolitan Magistrate, North-West, Rohini Courts, Delhi, in DD No.63B whereby the petitioner was convicted under Sections 53/116 of the Delhi Police Act, 1978, and was sentenced to undergo RI for 2 years, a fine of Rs.10,000/- and in default of payment of fine, SI for a period of 2 months by order on sentence dated 31.03.2014.

(2.) The petitioner is also aggrieved with the Appellate order dated 31.08.2015 passed by the learned Additional Sessions Judge, Special Judge, CBI-01, North-West, Rohini Courts, Delhi, in Criminal Appeal No.3/2014 whereby the judgment of conviction by the Trial Court was upheld but the sentence imposed upon the petitioner was reduced from 2 years to 6 months.

(3.) The petitioner was externed from the territory of Delhi by order dated 24.03.2009 passed by the competent authority. By the aforesaid order, the petitioner was directed to remove himself from the territorial limits of NCT of Delhi for a period of 6 months within 7 days from the date of receipt of the aforesaid order.