The present appeal assails the judgment dated th December and the order on sentence dated th December rendered by the learned Additional Sessions Judge Dwarka Courts New Delhi in Sessions ... Case No arising out of FIR No Police Station- Palam Village whereby the appellant was convicted for the commission of offences under Sections f of the Indian Penal Code hereinafter referred to as IPC and sentenced to undergo as under - a years rigorous imprisonment and fine of Rs -and in default of payment of fine further imprisonment for a period of months for the offence punishable under Section f IPC