GAJENDRA SINGH PUNDIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 28.08.2014 passed by learned 1st Additional Sessions Judge, Rishikesh, Dehradun in Criminal Appeal No. 23 of 2014, "Gajendra Singh Pundir vs. State of Uttarakhand", whereby the learned appellate court has confirmed the judgment and order dated 15.01.2014 passed by the learned Additional Chief Judicial Magistrate, Rishikesh, Dehradun in Criminal Trial No. 1405 of 2011, whereby the revisionist was convicted for the offence punishable under Section 381 IPC and sentenced to undergo three years simple imprisonment and to pay a fine of Rs. 10,000/-.

(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 offence 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 04 months 18 days in the jail.