BALI Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374(2) Cr.P.C. on behalf of the appellant assailing the judgment on conviction dtd. 29/10/2020 and the order on sentence dtd. 11/12/2020 passed by the learned ASJ-05, West District, Tis Hazari Courts, Delhi in Case No. 58264/2016 arising out of FIR No. 535/2015 registered under Sec. 307 IPC at P.S. Kirti Nagar, Delhi.

(2.) Vide the impugned judgment, the appellant was convicted for the offence punishable under Ss. 308/34 IPC and the offence punishable under Ss. 324/34 IPC. By way of the order on sentence dtd. 11/12/2020, he was sentenced as follows:-

(3.) Brief facts of the case, as noted by the Sessions Court, are as under :-