PRADEEP KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 374 Cr.P.C., the appellant seeks to assail the judgment of conviction dtd. 26/5/2017 and order on sentence dtd. 31/5/2017 passed by the learned ASJ-01, SFTC, West District, Tis Hazari Courts, New Delhi, in Sessions Case No. 62/2014 arising out of FIR No. 163/2014 registered under Ss. 376/342/506 IPC at P.S. Punjabi Bagh. Vide the impugned order on sentence, the appellant was sentenced to 7 years RI along with fine of Rs.20,000.00, in default whereof he would undergo 1 month SI, for the offence under Sec. 376 IPC; 6 months RI along with fine of Rs.1,000.00, in default whereof he would undergo 7 days SI, for the offence under Sec. 344 IPC; and 3 years RI for the offence under Sec. 506 IPC. All the sentences were directed to run concurrently and the benefit under Sec. 428 Cr.P.C. was granted to the appellant.

(2.) The co-convict, namely Lalita Devi, had preferred a separate criminal appeal bearing CRL.A. No. 724/2017, which was abated and disposed of by this Court vide order dtd. 29/8/2025 on a verification report confirming the factum of her death being filed by the State.

(3.) The facts of the prosecution case, as recorded by the Trial Court, are reproduced hereunder:-