PRIYA HARSHVARDHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The appellants have impugned the judgment and order on sentence dated 26.10.2012 and 03.11.2012 respectively wherein the appellants stood convicted and thereafter sentenced. Appellant Rakesh Singh had been convicted under Sections 342/506/385 as also Section 365 read with Section 120-B of the IPC. He had been acquitted of the offence under Section 328 of the IPC. He had been sentenced to undergo RI for a period of six years and to pay a fine of Rs. 10,000/- and in default of payment of fine, to undergo RI for a period of six months for the offence under Section 365 read with Section 120-B. For offence under Section 342 of the IPC, he had been sentenced to undergo RI for a period of one year. For offence under Section 506-II of the IPC, he had been sentenced to undergo RI for a period of five years. For offence under Section 385 of the IPC, he had been sentenced to undergo RI for a period of two years.

(2.) Convict Priya Harshvardhan had been convicted under Section 365 read with Section 120-B of the IPC. He had been sentenced to undergo RI for a period of three years and to pay a fine of Rs. 20,000/- and in default of payment of fine to undergo RI for a period of six months. Benefits of Section 428 of the Cr.PC have been granted to both the convicts.

(3.) Both the appellants are on bail. Nominal roll of appellant Rakesh Singh reflects that he had undergone incarceration of 3- ½ years before he was released on bail. Accused Priya Harshvardhan had undergone incarceration of 2- ½ months before he was released on bail.