MEHTAB Vs. STATE

JUDGEMENT

(1.) By the present appeal, the appellant challenges the impugned judgment dated 7th November, 2016 convicting him for the offences punishable under Sections 323 / 324 / 34 IPC in FIR No. 1007/2014 registered at PS Bhajanpura and the order on sentence dated 10th November, 2016 directing him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- and in default, to undergo simple imprisonment for a period of 15 days for the offence punishable under Section 323 IPC and rigorous imprisonment for a period of three years and to pay a fine of Rs.1,000/- and in default, to undergo simple imprisonment for a period of 15 days for the offence punishable under Section 324 IPC.

(2.) Learned counsel for the appellant contended that the identification of the appellant by Ahmed Ali PW-2 is highly doubtful. Appellant was not the person who put hand in the pocket.

(3.) Learned APP for the State on the other hand contends that impugned judgment and the order on sentence suffer from no illegality. The appellant was identified by Ahmed Ali PW-2 and Abdul Rehman PW-3.