TAHAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 19.09.2013 passed by learned Additional Sessions Judge, Khatima, District U.S. Nagar in Criminal Appeal No. 80 of 2012, whereby the learned Appellate Court while dismissing the appeal of the revisionist was pleased to convict the revisionist for the offence punishable under Section 279 IPC and sentenced to undergo six months imprisonment along with a fine of Rs. 1,000/-. In default, he shall serve additional fifteen days imprisonment. The revisionist is further convicted for the offence punishable under Section 338 IPC and sentenced to undergo one year rigorous imprisonment along with a fine of Rs. 1,000/-. In default of payment of fine, he shall serve additional one month imprisonment. Both the sentences shall run concurrently.

(2.) Learned counsel for the revisionist does not press this revision on merits. He submits his arguments only on the quantum of sentence. Since the revisionist's counsel does not challenge the conviction, this Court need not go into the merits of the case and, accordingly, the conviction in the aforementioned offences is maintained.

(3.) Learned State Counsel does not seriously object to the prayer made on behalf of the revisionist. He fairly concedes that revisionist has served about two months two days in the jail.