STATE Vs. RAJA

JUDGEMENT

(1.) The present appeal is instituted on behalf of the State - appellant under Section 377(3) of the Code of Criminal Procedure, 1973, (hereinafter referred to as "Cr.P.C.") against the impugned judgment dated 05.02.2019 passed by the Court of learned District and Sessions Judge, Karkardooma Courts, Delhi, in Sessions Case No. 239/17 in FIR No.499/16, registered at Police Station Bhajanpura under Sections 307/34 of the Indian Penal Code,1860 (hereinafter referred to as "IPC") whereby the respondent was convicted for the offence punishable under Section 308 IPC and was sentenced for the period already undergone by him, i.e., 2 months with a fine of Rs.1,00,000/- and in default to undergo simple imprisonment for a period of six months.

(2.) Brief facts of the case are as under:-

(3.) Charge was framed against the accused on 08.09.2017 for the offence punishable under Sections 307/34 IPC.