RAM SWAROOP SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Revisionist Ram Swaroop Sharma was convicted by Special Judicial Magistrate, Dehradun in criminal case no. 252 of 1994 titled as 'CBI Vs. Ram Swaroop Sharma' on 21.12.2001. He was found guilty for the offences under Section 420, 468, 471 IPC read with Section 468, 467 IPC and sentenced to undergo 3-year simple imprisonment nay fine of Rs. 3000/- under Section 420 IPC; 3-year simple imprisonment nay fine of Rs. 3000/- under Section 468 IPC; and 3-year simple imprisonment nay fine of Rs. 3000/- under Section 471 read with Section 468, 467 IPC. Against the said judgment and order dated 21.12.2001, he preferred a criminal appeal no. 2 of 2002, which was adjudicated by Additional Sessions Judge /FTC III, Dehradun on 16.01.2004. The appeal was dismissed on merits sustaining the judgment of court below. Feeling disgruntled, Ram Swaroop Sharma is in revision before this Court.

(2.) Learned Sr. Advocate for the revisionist does not want to press this revision on merits but has simply prayed mercy of this Court on the following mitigating factors:

(3.) Revisionist is an old citizen passing his days in Jaipur in that very house, which was constructed by him after getting loan from Bank of Baroda wherein he was employed.