ROOP LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) The challenge in this appeal is to an order of the High Court of Himachal Pradesh dated 12th April, 2017/26th April, 2017 by which the acquittal of the appellant has been reversed and he has been found guilty of commission of offences under Sections 279, 337 and 338 of the Indian Penal Code, 1860. The sentence imposed is one of simple imprisonment of three months. Aggrieved, this appeal has been filed.