HARISH CHANDRA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 28.01.2020 passed by learned Second Additional Sessions Judge, Haldwani, District Nainital in Criminal Appeal No. 32 of 2019, "Harish Chandra Bhatt vs. State", whereby he has confirmed the judgment and order dated 23.01.2019 passed by the learned Judicial Magistrate, Second, Haldwani, District Nainital in Criminal Case No. 2450 of 2016, whereby the revisionist was convicted for the offence punishable under Sections 279, 338 and 427 IPC and sentenced to undergo six months rigorous imprisonment for each Sections and to pay a fine of Rs. 500/- in each Sections. The revisionist was further convicted for the offence punishable under Section 304-A IPC and sentenced to undergo one year simple imprisonment and to pay a fine of Rs. 2,000/-. In default of payment of fine, he shall serve further two months additional imprisonment. All sentences are directed to 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. She fairly concedes that revisionist has served 02 months 25 days in the jail.