UMESH KUMAR Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed assailing the judgment of conviction dated 02.08.2019 and order on sentence dated 02.08.2019 passed by the Addl. Sessions Judge in FIR No. 430/2016 registered under Sections 308/354B/354/323/506 (Part-I)/509 IPC PS Anand Parbat.

(2.) The appellant was convicted and sentenced to undergo SI for 6 months for the offence punishable under Section 323 IPC and SI for 1 year for the offence punishable under Section 354 IPC. It was directed that both the sentences would run concurrently. The benefit of Section 428 Cr.P.C. was also awarded by the trial court.

(3.) The facts of the case, as noted by the trial court, are reproduced below:-