- (1.) The present proceedings impugn judgment of conviction dated 30.11.2012 and order on sentence dated 15.12.2012 passed by Addl. Sessions Judge in FIR No. 701/2007 registered under Sections 363 / 342 / 376 / 313 / 201 / 506 / 34 IPC at P.S. Punjabi Bagh.
(2.) The appellant was convicted under Sections 313 / 342 / 201 IPC read with Section 109 IPC and sentenced to undergo RI for five years u/s 313 IPC read with Section 109 IPC along with fine of Rs. 3,000/-, in default whereof he was directed to undergo SI for three months, RI for two years u/s 201 IPC read with Section 109 IPC along with fine of Rs. 1,000/- in default whereof, he was directed to undergo SI for one month and RI for one year u/s 342 IPC read with Section 109 IPC. Benefit of Section 428 Cr.P.C. was granted and all the sentences were directed to run concurrently.
(3.) The co-accused Kamlesh Kumar Gop @ Deepak preferred an appeal bearing Criminal Appeal No. 826/2013 against the impugned judgment passed by the trial court and the same was dismissed vide judgment dated 31.01.2014 wherein his conviction was upheld.;