NAZIM Vs. STATE

JUDGEMENT

(1.) Petitioner alongwith his two co-accused was tried for the offence under Section 325/34 of IPC in FIR No. 270/2008, registered at P.S.Jamia Nagar, Delhi. After trial, petitioner alongwith co-accused was convicted for the offence under Section 323/325/34 of IPC and sentenced to Simple Imprisonment for three years with fine of Rs. 5,000/- each by the trial court vide order of 20th August, 2018.

(2.) Appellate Court vide impugned judgment of 10th December, 2018 has maintained the conviction of petitioner and his co-accused for the aforesaid offence, but has reduced their sentence from Simple Imprisonment for three years to Rigorous Imprisonment for one year with fine of Rs. 1,000/- each.

(3.) In this revision petition, learned counsel for petitioner has referred to the evidence of complainant party and other evidence on record, but I find that there is no basis to interfere with the concurrent finding of the courts below regarding conviction of petitioner for the offence under Section 325/34 of IPC.