Delhi District Court
6 vs Unknown on 3 December, 2007
6
9. In the circumstances and for the above said reasons, the appeal file by the appellants is partly allowed. The sentence awarded to the appellants by the Ld Trial Court is modified to the extent that appellants shall be liable to a fine of Rs. 500/- for committing offence punishable under Section 407(2) of DMC Act and further a fine of Rs. 500/- for committing offence punishable under Section 417 of DMC Act. The trial court record be sent back with copy of this judgment and the appeal file be consigned to Record Room.
Announced in open Court (Praveen Kumar) on December 03, 2007. Additional Sessions Judge, KKD/Delhi.