KHILAWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant- Khilawan Alias Bittu against the judgment dtd. 4/5/2022, passed by the 3rd Additional District and Sessions Judge, Rudrapur, District Udham Singh Nagar in Sessions Trial No.101 of 2015, "State vs. Mahendra Singh and Khilawan alias Bittu", whereby, the appellant has been convicted and sentenced to undergo simple imprisonment for a period of three years along with a fine of Rs.3,000.00for the offence punishable under Sec. 452 of IPC. He has been further convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000.00 for the offence punishable under Sec. 504 of IPC. Both the sentences are directed to run concurrently.

(2.) Heard Mr. Aditya Pratap Singh, the learned counsel for the appellant and Mr. Lalit Miglani, the learned A.G.A. for the State.

(3.) Admit.