MEHDUL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order on sentence dated 22.02.2013 and 23.02.2013 respectively wherein the appellant stands convicted under Ss. 376/511 of the IPC. He has been sentenced to undergo RI for a period of 5 years and to pay a fine of Rs. 10,000/ - in default of payment of fine to undergo SI for 3 months. Benefit of Sec. 428 Cr.P.C. had been granted to him.

(2.) Nominal roll of the appellant has been requisitioned. This reflects that as on date he has undergone incarceration of almost about 4 years & 4 months. His jail conduct has been satisfactory.

(3.) The first submission made by the learned counsel for the appellant is that the appellant be released on the period of incarceration already suffered by him. In the alternate, arguments have been addressed on merits.