AMIT SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed challenging the judgment dtd. 5/12/2014 (hereafter 'impugned judgment'), passed in CA No. 73/14, whereby the learned Additional Sessions Judge ('ASJ'), Patiala House Courts, New Delhi upheld the judgment of conviction dtd. 21/10/2013 and reduced the sentence awarded by order on sentence dtd. 25/6/2014 in the case arising out of FIR No. 651/2004 ('FIR'), registered at Police Station Connaught Place.

(2.) By the judgment of conviction dtd. 21/10/2023, the learned Trial Court convicted the petitioner for the offences under Ss. 279/304A of the Indian Penal Code, 1860 ('IPC'). By the order on sentence dtd. 25/6/2014, the learned Trial Court sentenced the petitioner to undergo simple imprisonment for a period of two years for the offence under Sec. 304A of the IPC and to undergo simple imprisonment for a period of six months for the offence under Sec. 279 of the IPC. Furthermore, the petitioner was sentenced to pay a fine of Rs.5,000.00, and in default of payment of fine, to undergo simple imprisonment for a period of three months. Both sentences were directed to run concurrently.

(3.) By the impugned judgment, the learned Appellate Court reduced the awarded sentence of two years of simple imprisonment for the offence under Sec. 304A of the IPC to six months of simple imprisonment.