SURAT SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) NONE has turned up on behalf of revisionist even in the third revised call up to 3:00 PM, so this Court has rendered hearing to Sri P.S. Bohara, learned brief holder for the State and has gone through the grounds of revision itself.

(2.) IT appears that revisionist Surat Singh was tried by Chief Judicial Magistrate, Tehri Garhwal in criminal case no. 921/2002 and the learned Magistrate, after adjudicating the said case, found the revisionist guilty for the offence of Section 354 IPC and sentenced him to undergo one year's R.I. with fine of Rs. 1,000/ -, and in default of payment of fine, he was directed to undergo additional one month's imprisonment. He was further convicted u/s. 506 IPC and was sentenced to undergo six months' R.I.

(3.) NOW Sri Surat Singh has come up in this revision.