RAVI Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.833/2015 has been filed by the appellant-Ravi under Section 374(2) Cr.P.C. against the judgment of conviction dated 09.04.2015 and order on sentence dated 12.05.2015 passed by learned Additional Sessions Judge (Shahdara), Karkardooma Courts, Delhi whereby the appellant has been convicted under Section 363 IPC, and sentenced to undergo rigorous imprisonment for seven years with fine of Rs.10,000/-, and in default of payment of fine, to further undergo rigorous imprisonment for 60 days for the offence under Section 363 IPC.

(2.) The other appeal bearing Criminal Appeal No.753/2015 has been filed by the complainant-Smt.Lali Devi under Section 372 Cr.P.C. against the judgment of conviction with the prayer to set aside the acquittal of the accused Ravi under Section 302 IPC.

(3.) Since both these appeals have been preferred against the same judgment of conviction and order on sentence, therefore, they both were heard simultaneously, and are decided together.