DANISH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Appellant impugns judgment on conviction dated 01.09.2018 and orders on sentence dated 28.09.2018 and 09.01.2019, whereby, the appellant has been convicted of an offence under Sections 308 (Part II) read with Section 34 IPC and sentenced to undergo 2 years rigorous imprisonment and also convicted of the offence under Sections 323/34 IPC and sentenced to undergo 6 months imprisonment and to pay fine of Rs.16,000/-.

(2.) Learned counsel for the appellant submits that by order on sentence dated 28.09.2018, the appellant was directed to be released on probation of good conduct on furnishing a bond of Rs.20,000/- with one surety of the like amount for a period of 2 years. He was also directed to pay Rs.15,000/- as compensation to the injured and to pay Rs.1,000/- as costs of the proceedings.

(3.) Learned counsel for the appellant submits that the appellant was granted two months time to pay the said amount.