CHHOTEY LAL Vs. STATE GOVT. NCT OF DELHI

JUDGEMENT

(1.) By way of the present appeal, the appellant has assailed the judgment dated 10.03.2015 passed by the Addl. Sessions Judge, Delhi vide which the appellant was convicted for the offence punishable under Section 392 read with Section 397 IPC in SC No.80/13 arising out of FIR No.153/2013, registered under Sections 397/411 IPC at Police Station Shahdara, Delhi.

(2.) Vide order on sentence dated 10.03.2015 the appellant was sentenced to undergo RI for 7 years under Section 392 read with Section 397 IPC along with fine of Rs.5,000/-, in default of which the appellant was directed to undergo SI for 6 months. The benefit of Section 428 Cr.PC was given to the appellant.

(3.) Brief facts, as noted by the Trial Court are that: