MOHD. ALI ASGHAR@ASGHAR Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellant - Mohd. Ali Asghar @ Asghar being aggrieved by the judgment of conviction dated 14.12.2001 passed by the learned Additional Sessions Judge, Delhi holding the appellant guilty for the offence punishable under Section 307 of the Indian Penal Code (hereinafter referred to as I.P.C.), and vide order on sentence dated 18.12.2001, he was sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs. 2,000/-, in default he was ordered to further undergo simple imprisonment for three months.

(2.) On the other hand, the petitioner - Gulam Rasool, filed a revision petition under Section 397/401 of Cr.P.C. against the same order on sentence for enhancement of the sentence awarded to respondent No. 2 - Ali Asghar.

(3.) Since the challenge is laid by the appellant as well as the revisionist to the common judgment, therefore, arguments in both these cases are heard together and with the consent of both the parties, the same are being disposed of with by this common order.