STATE OF NCT OF DELHI Vs. SUBHAN ALI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present leave petition has been filed on behalf of the Petitioner-State of NCT of Delhi assailing the impugned judgment of conviction and order on sentence dtd. 11/12/2019 and 13/12/2019 respectively, passed by Sh, Umesh Grewal, ld. ASJ, Special FTC (North), Rohini Courts, Delhi, whereby the Accused/Respondent has been convicted in SC No. 58548/16, in FIR No. 543/15 registered in PS. Shahbad Dairy under Ss. 376D/451/506/34 IPC.

(3.) Vide the impugned order on sentence, the Accused/Respondent herein has been convicted under Ss. 452/354 IPC. The relevant portion of the order on sentence dtd. 13/12/2019 is extracted hereinunder: