VIRENDER Vs. STATE

JUDGEMENT

(1.) The petitioner assails the judgment and order of conviction of the Trial Court in connection with FIR no. 352/2012 (PS. Saket) whereby he was convicted for the offences under section 468 IPC and was sentenced to undergo Rigorous Imprisonment for a period of seven years.

(2.) The aforementioned judgment and order of conviction and sentence, was challenged by the petitioner in criminal appeal no. 19/2014 before the ASJ, Saket Distt. Courts, New Delhi. The Appellate Court vide its judgment dated 17.11.2014, differing with the Trial Court judgment, convicted the petitioner under section 474 IPC and sentenced him to undergo RI for 3 years and a fine of Rupees 10000/-, in default of payment of fine the petitioner was directed to suffer SI for 3 months.

(3.) The aforesaid appellate order is also under challenge.