AMAR SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) NONE has turned up on behalf of the revisionist, so this Court has given hearing to Mr. Nandan Arya, learned AGA for the State and Mr. Pramod Tiwari, Advocate for respondent no. 2.

(2.) THIS revision has been directed against the judgment and order dated 03.02.2005 passed by Additional Sessions Judge/ 3rd FTC, Haridwar whereby Joginder Singh (respondent no. 2) was convicted for the offence under Section 324 IPC and sentenced for the period, which has already been undergone by him nay a fine of Rs. 500/ - and in default of payment of fine, he was further directed to undergo 15 days imprisonment. The accused was not found guilty for the offence under Section 307, 504 IPC.

(3.) CONSIDERING the injury as minor one and nature of the offence nay the age of accused as of 55 year, at the time of rendering the judgment, learned Judge found it appropriate to punish the accused for the period already undergone and impose a fine of Rs. 500/ -.