KAMLA Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) KAMLA was charged under Sections 381/411 of the IPC but was acquitted by the Trial Court vide judgment dated 12.08.2010. The aforesaid judgment of acquittal was challenged by the State of NCT of Delhi in Appeal (Criminal Appeal No. 28/2010) before the learned District & Sessions Judge, Dwarka Courts, Delhi.

(2.) THE Appellate Court, vide its judgment and order dated 06.01.2011 and 10.01.2011, set aside the judgment of acquittal and convicted and sentenced Kamla for 3 years SI and a fine of Rs. 10,000/ - for the offence under Section 381 of the IPC. Kamla was further convicted and sentenced with a fine of Rs. 30,000/ - for the offence under Section 411 of the IPC. In case of non -payment of fine, she was directed to suffer imprisonment for 4 months and 8 months for the aforesaid offences respectively.

(3.) HEARD Mr. Chetan Lokur, the learned Amicus.