SUNNY Vs. STATE

JUDGEMENT

(1.) BY virtue of the impugned judgment, the appellants in the captioned appeals have been convicted for offences under Section 392/34 of the Indian Penal Code, 1860 (hereinafter referred to as the 'I.P.C'). Accordingly, the appellants have been sentenced to undergo rigorous imprisonment for a period of five years alongwith fine of Rs 10,000/ -. In default of payment of fine, the appellants were required to undergo a further rigorous imprisonment for a period of nine (9) months.

(2.) THE captioned appeals are directed against a common judgment dated 07.03.2009 and sentence dated 16.03.2009 passed by the learned Additional Sessions Judge: 01(E): Karkardooma Courts, Delhi. Briefly, the prosecution version is as follows:

(3.) MR . Amit Sharma, the learned Additional Public Prosecutor, primarily relied upon the judgment of the trial court in rebuttal to the submission advanced by the learned Counsel for the appellants.