SANJAY BANAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is directed against the judgment and order dated 11.07.2011 passed by the learned Judicial Magistrate 1st Class, Vikasnagar, District Dehradun in Criminal Case No.1817 of 2010 "State Vs. Harimohan", whereby the revisionist/accused has been convicted under Sections 353, 332 and 504 of IPC, has been sentenced to undergo six months of rigorous imprisonment with a fine of Rs.500/- (Rupees Five Hundred only) under Section 353 of IPC, to undergo six months of rigorous imprisonment with a fine of Rs.500/- (Rupees Five Hundred Only) under Section 332 of IPC, and to undergo three months of rigorous imprisonment with a fine of Rs.500/- (Rupees Five Hundred Only) under Section 504 of IPC. Against the order dated 11.07.2011, the revisionist filed an appeal before the Additional Sessions Judge, Vikasnagar, District Dehradun, which too has been dismissed vide order dated 28.06.2014.

(2.) Prosecution story, in brief, is that the first information report was lodged against the revisionist/accused under Sections 353, 332 and 504 of IPC, at Police Station Sahaspur, District Dehradun alleging that the revisionist/accused has used the abusive words against the Government employees and did marpeet and caused hindrance in public work. After investigation, the police submitted the chargesheet against the revisionist/accused before the court concerned.

(3.) In order to prove its case, prosecution got examined as many as four witnesses. PW1 Aavid Ali, PW2 P.S. Butola, PW3 Jagdish Prasad and PW4 Atar Singh have been examined. Thereafter, the statements of revisionist were recorded under Section 313 of Cr.PC. In reply, he denied the prosecution story.