RAJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 19.09.2009 passed by learned Sessions Judge, Uttarkashi in Criminal Appeal No. 09 of 2006, "Raj Singh vs. State of Uttarakhand", whereby he has confirmed the judgment and order dated 04.03.2006 passed by learned Judicial Magistrate, Uttarkashi in Criminal Case No. 119 of 2004, whereby the revisionist was convicted for the offence punishable under Section 279 IPC and sentenced to undergo three months rigorous imprisonment and to pay a fine of Rs.500/-. Revisionist was further convicted for the offence punishable under Section 304-A IPC and sentenced to undergo nine months rigorous imprisonment and to pay a fine of Rs. 750/-. All 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 27 days in the jail.