SHIVAM PANDEY Vs. STATE

JUDGEMENT

(1.) This is an appeal seeking setting aside of the impugned judgment dtd. 13/9/2023 and order on sentence dtd. 8/12/2023 passed by the learned Additional Session Judge (SFTC) Dwarka Courts, New Delhi in SC No. 88/2020 arising out of FIR No. 597/2019 registered at PS Baba Haridas Nagar, wherein the appellant has been convicted for the offences under sec. 366 and 376 of IPC and sentenced for a period of 10 years of rigorous imprisonment.

(2.) As of today, the appellant has undergone 1 year 3 months 20 days, remission of 3 months, leaving an unexpired portion of the sentence of 8 years 5 months 10 days.

(3.) Notice was issued to the prosecutrix and the prosecutrix is present in Court today and states that she has nothing to urge in the matter and the appeal may be heard and decided on merits.