SANTOSH BAINJWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 02.07.2013 passed by learned Sessions Judge, Rudraprayag in Criminal Appeal No. 18 of 2010, whereby he has confirmed the judgment and order dated 13.09.2010 passed by the learned Judicial Magistrate-1st, Rudraprayag in Criminal Case No. 04 of 2010, whereby the revisionist was convicted for the offence punishable under Section 409 IPC and sentenced to undergo three years simple imprisonment and to pay a fine of Rs. 10,000/-. In default of payment of fine, he shall serve further six months simple imprisonment. Revisionist was also convicted for the offence punishable under Section 467 IPC and sentenced to undergo three years simple imprisonment and to pay a fine of Rs. 10,000/. In default of payment of fine, he shall serve further six months simple imprisonment. Revisionist further also convicted for the offence punishable under Section 471 IPC and sentenced to undergo two years simple imprisonment and to pay of fine of Rs. 10,000/-. In default of payment of fine, he shall serve further six months 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 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 one year one month eighteen days in the jail.