AMAN @ KALE Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By the present appeal, Aman @ Kale challenges the impugned judgment dated 30th July 2018 convicting him for the offence punishable under Section 307 IPC in FIR No. 216/2013 registered at PS Mandir Marg and the order on sentence dated 1st August 2018 directing him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2,000/- and in default to undergo simple imprisonment for a period of two months.

(2.) Learned counsel for the appellant contends that there are various inconsistencies in the statements made by injured/ complainant Aman before the court and the Juvenile Justice Board. Moreover, the injury inflicted by the Appellant to the injured/complainant were not on vital organs. Hence his conviction is liable to be set aside.

(3.) Per contra, Learned APP for the State submits that that the impugned judgment and the order on sentence suffers from no illegality.