SHAKIL AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred by the revisionists against the judgment and order dated 12.02.2020 passed by learned 1st Additional Sessions Judge, Kashipur District Udham Singh Nagar in Criminal Appeal No. 65 of 2019, " Atul Sharma and others v. State of Uttarakhand", whereby the learned 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar has dismissed the appeal and confirmed the judgment and order of the conviction dated 24.01.2019 passed by learned Additional Chief Judicial Magistrate Kashipur, Udham Singh Nagar in Criminal Case No. 6317 of 2017. By the said order dated 24.01.2019, the revisionists have been convicted for the offence punishable under Section 411 IPC and were sentenced to undergo two years rigorous imprisonment along with fine of Rs. 1000/- each.

(2.) Learned counsel for the revisionists would submit that the revisionists were on bail during trial as well as during the appeal and have never misused the bail granted to them.

(3.) After arguing at some length, learned counsel for the revisionists 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 revisionists' 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.