BHAGWAN SINGH AND ANR. Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Lokendra Dobhal, Advocate for the applicant and Sri M.A. Khan, Brief Holder for the State/Respondent.

(2.) THE revision has been directed against the judgment and order dated 4.6.2003 passed by the Sessions Judge, Uttarkashi, thereby dismissing the appeal and affirming the judgment and order of the learned Judicial Magistrate, Uttarakashi dated 22.3.1999.

(3.) ACCUSED Ram Rakha was convicted only for the offence of Section 323 Indian Penal Code with six months' R.I. and Rs. 500/ - fine. So, the sentence of imprisonment of six months R.I. is dropped. Instead, accused Ram Rakha is directed to pay the fine of Rs. 2,000/ - and in default, he shall undergo the sentence, as awarded by the trial court.