MONU KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred by the revisionist against the judgment and order dated 13.02.2020 passed by learned Second Additional Sessions Judge, Rishikesh District Dehradun in Criminal Appeal No. 152 of 2017, " Monu Kumar v. State of Uttarakhand", whereby the learned Second Additional Sessions Judge, Dehradun has dismissed the appeal and confirmed the judgment and order of the conviction dated 13.10.2017 passed by Judicial Magistrate Rishikesh, District Dehradun in Criminal Case No. 415 of 2016. By the said order dated 13.10.2017, the revisionist has been convicted for the offence punishable under Section 279 IPC and was sentenced to undergo six month rigorous imprisonment along with fine of Rs. 1000/- and the revisionist has also been convicted for the offence punishable under Section 304-A IPC and was sentenced to undergo one year rigorous imprisonment along with fine of Rs. 1,000/-.

(2.) Learned counsel would submit that the revisionist has no criminal antecedent to his credit except the present case.

(3.) After arguing at some length, learned counsel for the revisionist limits his prayer only on the point of quantum of sentence and does not press this revision on merits. He is only submitting on the order 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.