Delhi High Court
Anil Kumar Sharma vs State on 30 May, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Reserved on: 22.05.2024
Pronounced on: 30.05.2024
+ CRL.A. 584/2009
ANIL KUMAR SHARMA ..... Appellant
Through: Appellant with his counsel Mr.
Nirmala Singh and Mr.
Mayank Yadav, Advs.
versus
STATE ..... Respondent
Through: Mr. Manoj Pant, APP for the
State with Ms. Divya and Ms.
Ritika Racchoya, Advocates
along with SI Kavish Rana,
P.S. Laxmi Nagar.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
JUDGMENT
SWARANA KANTA SHARMA, J.
1. The instant appeal under Section 374 read with Section 482 of
the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed by
the appellant against the judgment and order on sentence dated
14.07.2009 and 17.07.2009 passed by the learned Additional
Sessions Judge, Karkardooma Court, Delhi whereby the appellant
was convicted under Sections 308/34 of the Indian Penal Code, 1860
('IPC') and sentenced to undergo rigorous imprisonment for a period
of one year with fine of Rs.5,000/- and in default of payment of fine,
to further undergo rigorous imprisonment for a period of three
months.
2. Brief facts of the present case, as per prosecution, are that on
20.09.2007, an incident had taken place near S.D.M. office after
altercation between the appellant and complainant, wherein the
appellant had hit the complainant on his head with a danda. When the
said incident had taken place, somebody from the public had called
the police and when the PCR van had reached the spot, the appellant
was not present at the place of incident. It was alleged that thereafter,
the complainant was taken to the hospital where his MLC was
prepared and after examination, it was opined that injuries suffered
by the complainant were grievous in nature. On 22.09.2007, the
complainant had lodged a complaint in with the police, on the basis
of which the present case under Sections 308/34 of IPC was
registered against the accused persons. Charges were framed against
the accused persons and evidence was led by the prosecution. After
conclusion of trial, the learned Trial Court had convicted the
appellant along with other co-accused persons under Sections 308/34
of IPC. Against the judgment dated 14.07.2009 and order on sentence
dated 17.07.2009, the present appeal was preferred by the appellant
herein.
3. At the outset, learned counsel for the appellant on instructions
states that the appellant is not pressing the present appeal on its
merits. However, he prays for leniency and alteration of sentence
since the offence was committed 17 years back. The appellant prays
that leniency be accorded in sentence and the sentence already
undergone by him may be treated as the sentence imposed upon him.
4. Learned APP for the State has argued to the contrary.
5. This Court has heard arguments addressed on behalf of both
the parties and has gone through the record of the case.
6. The present case pertains to the FIR which was registered in
the year 2007 i.e. 17 years ago. The present appeal has been pending
before this Court for last 15 years. The appellant herein was 37 years
of age at the time of the incident in question, which is of the year
2007.
7. The record shows that in the last 17 years, the appellant has
proved to be a useful citizen of this country and has been looking
after his family and has been earning by honest means. The record
further reflects that during the period from 2007 till date, his conduct
has remained good and no other case has been registered against him.
8. Thus, considering that the appellant has not challenged his
conviction at this stage, this Court, after going through the nominal
roll which mentions that the appellant has already served sentence of
rigorous imprisonment for twenty three days out of the sentence of
one year awarded to him in the year 2009, is of the opinion that ends
of justice would be met in case the sentence of imprisonment of the
appellant is reduced to the period already undergone by him in
relation to the present case. However, a further fine of Rs.10,000/- is
imposed upon him which shall be deposited in the Delhi High Court
Lawyers' Library Fund within two week's time.
9. Accordingly, the present appeal stands disposed of in above
terms.
10. Subject to depositing the aforesaid fine, the Bail bond stands
cancelled and the surety stands discharged.
11. The judgment be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J
MAY 30, 2024/A
