SOM DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Special leave is granted.

(2.) The appellants (original accused) have assailed the order dtd. 6/8/2021 passed by the High Court of Himachal Pradesh, Shimla in the Criminal Revision Petition No. 149 of 2012 filed by the appellants, dismissing the same.

(3.) The appellants - accused were convicted by the Judicial Magistrate First Class, Karsog, District Mandi Himachal Pradesh for the offence under Sec. 379 read with Sec. 34 of IPC in the Criminal Case No. 381 of 2009, and were directed to undergo simple imprisonment for a period of three months and pay fine of Rs.3000.00 in default thereof, to undergo further simple imprisonment for one month, vide the judgment and order dtd. 20/1/2012. The said judgment was affirmed by the Additional District and Sessions Judge, Mandi, camp at Karsog vide judgment and order dtd. 8/6/2012 passed in Criminal Appeal No. 11 of 2012. Being aggrieved by the said order passed by the appeallate Court, the appellants had preferred the Revision Petition being No. 149 of 2012, which came to be dismissed by the High Court of Himachal Pradesh vide the impugned order dtd. 6/8/2021