A Court in Delhi recently convicted two lawyers of illegally restraining a man inside a chamber in the Patiala House court complex, forcing him to sign a promissory note under duress.
"Prosecution has successfully brought home the guilt of accused B S Arora and Ajay Srivastava for the offences punishable u/s 341/384/506(Part I)/34 of IPC through the testimonies of examined witnesses and further has established the ingredients of offences alleged against the accused in the present matter beyond reasonable doubt," said the Court in the judgment dated Sept 26, 2023.
However, saying that no cogent medical documents of alleged hurt could be produced, the court rejected the prosecution's case that the accused had assaulted the complainant and acquitted them of the charge under Section 323 (voluntarily causing hurt) of IPC.
The Court will hear the accused with regard to the quantum of sentence on Oct 27.
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