MAHENDER Vs. STATE

JUDGEMENT

(1.) By way of the present petition, the petitioner has assailed judgment dated 28.11.2016 passed by the Additional Sessions Judge, Special Judge (PC Act), CBI-05, Patiala House Courts, New Delhi in CA No.8748 of 2016 whereby the judgment of acquittal of the petitioner was set aside and the petitioner was convicted and sentenced to RI for six months along with a fine of Rs.10,000/-, which was directed to be paid as compensation to respondent No.2, in default whereof to undergo SI for 15 days.

(2.) Earlier, the trial court vide judgment dated 14.07.2016 had acquitted the petitioner and the other accused under Section 498A/34 IPC. The petitioner was also acquitted for offence under Section 406 IPC.

(3.) Briefly, the facts as noted by the trial court are as under:-