BASANT SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 27.08.2012 passed by learned Sessions Judge, Udham Singh Nagar in Criminal Appeal No. 112 of 2010, whereby he has confirmed the judgment and order dated 05.08.2010 passed by the learned Judicial Magistrate, Khatima in Criminal Case No. 772 of 2009, whereby the revisionist was convicted for the offence punishable under Section 494 IPC and sentenced to undergo six months rigorous imprisonment and to pay a fine of Rs. 500/-. In default of payment of fine, he shall serve further fifteen days 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. She fairly concedes that revisionist has served about 21 days in the jail.