SANTOSH KUMAR Vs. STATE

JUDGEMENT

(1.) By the present appeal, Santosh Kumar challenges the impugned judgment dated 14th March, 2017 convicting him for the offence punishable under Section 325 IPC in FIR No. 862/2014 registered at PS Aman Vihar and the order on sentence dated 20th March, 2017 directing him to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 15,000/- and in default whereof to undergo rigorous imprisonment for a period of two months.

(2.) Learned counsel for the appellant contends that since the appellant has undergone approximately 1 year and 9 months, thus, he be released on the period already undergone.

(3.) Learned APP for the State on the other hand contends that the impugned judgment and the order on sentence suffers from no illegality. Santosh Kumar has been rightly convicted on the basis of testimony of Pooja duly corroborated by medical evidence.