RAMWATI Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.Rev.P. 316/2019 & Crl.M.A.10202/2019 (for release after admonition or on probation)

(2.) Petitioner has been convicted for an offence under Sections 356/34 IPC and Sections 379/34 IPC and sentenced to undergo 2 years rigorous imprisonment for the offence under Sections 356/34 IPC and 3 years rigorous imprisonment for the offence under Sections 379/34 IPC.

(3.) Subject FIR was registered on the complaint that when the complainant had gone to offer prayers at Kalkaji Temple, one lady (the petitioner) broke the gold chain worn by her mother and handed over the chain to another person who was accompanying her. Said person fled from the spot, however, the petitioner was caught and produced before the police.