Delhi High Court - Orders
Mumtaz vs The State Of N.C.T. Of Delhi on 28 February, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 231/2020 & CRL.M.(BAIL) 358/2020
MUMTAZ ..... Appellant
Through: Mr. Mukesh, Mr. M.L. Yadav & Mr.
Sunny, Advocates.
versus
THE STATE OF N.C.T. OF DELHI ..... Respondent
Through: Mr. Kewal Singh Ahuja, APP for
State with SI Arvind Kumar, Crime
Branch.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 28.02.2020 This is the First Appeal against the impugned judgment dated 27.01.2020 of the learned Trial Court of the Special Judge, POCSO whereby, the appellant is indicated to have been convicted for the offences punishable under Section 3 & 4 of the ITP Act and is indicated to have been sentenced vide the impugned order on sentence dated 30.01.2020 as under:_ "a) for the offence punishable under Section 3 ITP Act, the above named convict is directed to undergo RI for a period of one year in addition to payment of fine of Rs. 2,000/-. In default of payment of fine, she shall undergo SI for 2 months.
b) for the offence punishable under Section 4 ITP Act, the above named convict is directed to undergo RI for a period of seven years."
The appeal is admitted.
Notice of the appeal is thus issued and accepted on behalf of the State.
The Trial Court Record both in its physical and e-form be requisitioned for the next date of hearing.
The nominal roll be called for from the Superintendent Jail, Delhi.
The copy of the Trial Court Record in the e-form be supplied to the State by the Registry.
CRL.M.(BAIL) 358/2020 This is an application filed on behalf of the applicant seeking suspension of sentence during the pendency of the appeal. The status report in relation to the aspect of previous antecedents, if any, be submitted by the State and the response to the application be also submitted by the State.
Re-notify for 14.07.2020.
ANU MALHOTRA, J FEBRUARY 28, 2020 'neha chopra'