NANHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 15.01.2020 passed by learned 1st Additional District & Sessions Judge, Kashipur, Udham Singh Nagar in Criminal Appeal No. 134 of 2018, whereby he has confirmed the judgment and order dated 28.05.2018 passed by the learned Judicial Magistrate/Civil Judge (J.D.), Jaspur, Udham Singh Nagar in Criminal Case No. 337 of 2017, "State vs. Nanha", whereby the revisionist was convicted for the offence punishable under Section 411 IPC and sentenced to undergo one year simple imprisonment and to pay a fine of Rs. 5,000/-. In default of payment of fine, he shall serve further two 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 two months twenty nine days in the jail.