Akshay vs State Govt. Of Nct Of Delhi on 7 April, 2026

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Delhi High Court - Orders

Akshay vs State Govt. Of Nct Of Delhi on 7 April, 2026

Bench: Prathiba M. Singh

                          $~2
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                                       CRL.A. 760/2025
                                    AKSHAY                                                                        .....Appellant
                                                                  Through:            Mr. Rakesh                 Vatsa, Adv. (M:
                                                                                      9811469950)
                                                                  versus

                                    STATE GOVT. OF NCT OF DELHI        .....Respondent
                                                   Through: Mr. Ritesh Kumar Bahri, APP with
                                                            Ms. Divya Yadav and Mr. Lalit
                                                            Luthra, Advs. for State with Insp.
                                                            Munesh Kumar PS Ambedkar Nagar.
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                    JUSTICE MADHU JAIN
                                             ORDER

% 07.04.2026

1. This hearing has been done through hybrid mode. CRL.M.(BAIL) 1182/2025 (for suspension of execution of sentence)

2. The present appeal has been preferred against the Judgment on Conviction dated 28th March, 2025 and the Order on Sentence dated 8th April, 2025 passed by the Ld. ASJ, Saket Courts, New Delhi in SC No. 329/2023. By the said Judgment the Appellant has been convicted for offences punishable under Sections 302/34 of the Indian Penal Code, 1860 in FIR No. 159/2023, registered at Police Station Ambedkar Nagar, Delhi.

3. Today, the Court has heard the parties on the application filed by the Appellant for suspension of his sentence during the pendency of this appeal.

4. The Court has perused the matter and has also seen some CCTV footage relied upon by the Respondent.

5. By the impugned Order on Sentence dated 08th April, 2025, the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/04/2026 at 20:53:27 Appellant has been sentenced to undergo rigorous imprisonment for life along with a fine of Rs. 50,000/-.

6. The Appellant has been under incarceration for approximately two years. Ld. Counsel for the Appellant has prayed that the Appellant is only 20 years of age and is the only child of his widow mother.

7. At this stage, after noting the role of the Appellant, the Court is not inclined to suspend the sentence of the Appellant.

8. The Appellant is, however, given liberty to move an interim bail application, if so advised.

9. The application is dismissed and disposed of accordingly.

CRL.A. 760/2025

10. List in due course at its own turn.

PRATHIBA M. SINGH, J.

MADHU JAIN, J.

APRIL 7, 2026/dk/ss This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/04/2026 at 20:53:27

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Delhi High Court - Orders