JAYENDRA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY way of this revision, the judgment and order dated 19.5.2003, rendered by Sessions Judge, Uttarkashi in Criminal Appeal No. 16/99, Jayendra Singh and Ors. v. State, has been challenged. In the said appeal, the judgment and order of conviction dated 23.3.1999, passed by the Judicial Magistrate, Uttarkash in Criminal Case No. 29/96 was confirmed. The said case pertains to the Crime No. 18/1994 under Section 147, 457, 353, 201, 224, 225, 504 & 506 Indian Penal Code, 1860, Patwari Circle Didsari, Tehsil Bhatpari.

(2.) HEARD learned Counsel for the parties and perused the record.

(3.) AT the same time, the learned Counsel on behalf of the revisionists has requested that taking oldness of the incident as well as the economic and social status of the revisionists, their sentence of imprisonment may be condoned and if this Court feels necessary then the fine may be enhanced. Learned Counsel has also apprised this Court that one of the revisionists named Jayendra Singh is a senior citizen running in his early sixties.