VIPIN JAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present revision petition has been filed assailing the impugned judgment dated 04.01.2018 passed by the Addl. Sessions Judge in CRL.A. 54355/2016, whereby the conviction and the sentence of the petitioner under Section 326 IPC were upheld.

(2.) The present case arises out of FIR No. 18/2005 registered under Section 326 IPC at Police Station Anand Parbat, Delhi. Vide judgment of conviction dated 09.02.2015, the petitioner was convicted under Section 326 IPC and order on sentence dated 26.02.2015, he was directed to undergo SI for five years. The petitioner was also directed to pay fine of Rs.2.5 lakhs, in default whereof to undergo further simple imprisonment for five months. It was also directed that out of the fine paid, an amount of Rs.2,00,000/- shall be paid to the victim, namely, Yogesh Jain as compensation. The benefit of Section 428 CrPC was granted to the petitioner.

(3.) It has been informed that the fine of Rs.2,00,000/- has been deposited by the petitioner. However, the remaining fine of Rs.50,000/- is yet to be paid.