SONU Vs. STATE (GNCT) DELHI

JUDGEMENT

(1.) Petitioner impugns judgment dated 04.01.2017, whereby, the appeal of the petitioner, impugning judgment of conviction dated 09.06.2016 and order on sentence dated 08.07.2016 has been dismissed.

(2.) Petitioner had been convicted of the offence under Section 452/325/341 IPC and sentenced by the Trial Court to undergo imprisonment of 2 years with fine of Rs.5,000/- each for the offence under Sections 452/325 IPC and sentenced to undergo imprisonment for one month for the offence under Section 341 IPC and in default of payment of fine to further undergo simple imprisonment for one month. The Appellate Court modified the sentenced and reduced the sentence to 6 months with fine of Rs.5,000/- each for the offence under Sections 452 and 325 IPC.

(3.) The allegations against the petitioner were that he had entered into the factory of the complainant along with some of his friends and assaulted him with a hockey stick, on account of which, the complainant sustained injury on the thumb of his left hand as well as his nose. The nature of injury sustained was opined as grievous.