KALLU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 29.07.2013 passed by learned Sessions Judge, District Udham Singh Nagar in Criminal Appeal No. 159 of 2011, whereby he has confirmed the judgment and order dated 28.11.2011 passed by the learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No. 1574 of 2008, whereby the revisionist was convicted for the offence punishable under Section 304-A IPC and sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs.10,000/-. In default of payment of fine, he shall serve further thirty days simple imprisonment.

(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.