KHUSHAL SINGH BRIJWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Pankaj Miglani, amicus curiae for the appellant and Sri M.A. Khan, Brief Holder for the State/respondent.

(2.) This appeal has been directed against the judgment and order dated 25.2.2009 passed by the Sessions Judge, Pithoragarh whereby the accused/appellant was convicted at the end of S.T. No.50 of 2005 and sentenced to undergo three years' R.I. nay Rs.2,000/- fine for the offence of Section 363 IPC as well as to undergo four years' R.I. nay Rs.2,000/- fine for the offence of Section 366 IPC. In default of payment of fine, imposed as above, he was further ordered to undergo six months' additional simple imprisonment in lieu of the each default.

(3.) This is a jail appeal filed by the convict Khushal Singh while in caption.