HAYAT SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 27.3.2001, passed by the Sessions Judge, Pithoragarh in the Criminal Appeal No. 13/99, Hayat Singh Chufal v. State of U.P. By the said judgment and order, learned Sessions Judge has confirmed the judgment and order of the Judicial Magistrate, Pithoragarh dated 17.5.1999, whereby the revisionist has been convicted for the offence of Section 406/34 Indian Penal Code with a sentence of one and half year's imprisonment, for the offence of Section 420/34 with a sentence of two years' imprisonment besides fine of Rs. 400/ -, for the offence of Section 467/34 Indian Penal Code with a sentence of one year's imprisonment besides fine of Rs. 600/ -, for the offence of Section 468/34 Indian Penal Code with eight months' imprisonment besides fine of Rs. 500/ - and for the offence of Section 47/34 Indian Penal Code with a sentence of three months' imprisonment. In total, the revisionist has been ordered to undergo imprisonment for five years and five months. All substantive sentences have been directed to run consecutively, and not concurrently.

(2.) ONE co -accused Anil Kumar Agarwal was also convicted in the same manner, but it appears that he neither preferred any appeal nor has agitated his conviction before this Court.

(3.) I have heard learned Counsel for the parties.