SANJEEV KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant Sanjeev Kumar S/o Sh. Sikander Sahani assails the impugned judgment dated 28.03.2019 of the learned District & Sessions Judge, East, KKD Courts, Delhi in relation to FIR No.43/2016. PS Kalyanpuri and the impugned order on sentence dated 28.03.2019 vide which judgment and order on sentence, the appellant herein was convicted for the commission of the offences punishable under Sections 392/394 r/w Section 34 of the Indian Penal Code, 1860 and was sentenced to Rigorous Imprisonment for a period of 5 years for the commission of the said offences with a fine of Rs.10,000/- having been imposed and in default of the payment of the fine to further undergo Simple Imprisonment for a period of 6 months with the benefit of Section 428 of the Cr.P.C., 1973 having been given to the appellant.

(2.) Though, CRL.M.(BAIL) 898/2019 was filed on behalf of the appellant, it was considered appropriate by this Court to hear the appeal in toto.

(3.) The Trial Court Record has been received and perused.