SUBHASH CHAND & ANOTHER Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) So, I have gone through the records of the case on merits of the revision after hearing Mr. Vinod Sharma and Mr. M.A. Khan, Brief Holder for the State.

(2.) This revision has been directed against the judgment and order dated 29.1.2002 passed by Additional District and Sessions Judge, Roorkee whereby the criminal appeals no.20/1998, Subhash Chand Vs. State and no.22/1998, Jamshed Vs. State, pertaining to P.S. Laksar were dismissed.

(3.) This dismissal of the said appeals resulted in the confirmation of the judgment delivered by trial court in criminal case no.362 of 1995, State Vs. Subhash and others. The said offence pertains to crime no.3/1988 pertaining to GRP Laksar (Haridwar). The said judgment was delivered by the Magistrate on 1.4.1998, wherein both the accused persons were convicted for the offence of Section 392 as well as 411 IPC. They were sentenced to undergo one year s R.I. and Rs.1,000/- of fine for the offence of section 392 IPC while further one year R.I. for the offence of Section 411 IPC. Both sentences were directed to run concurrently. After dismissal of their appeals, convicts Subhash Chand and Jamshed have come in revision before this Court.