LAWS(UTN)-2013-5-132

NARENDRA SINGH Vs. STATE OF UTTARANCHAL

Decided On May 13, 2013
NARENDRA SINGH Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) Present criminal revision was preferred by the accusedrevisionist Narendra Singh against the judgment and order dated 18.02.2006, passed by Sessions Judge, Pauri Garhwal, in criminal appeal no. 05 of 2005 Narendra Singh vs. State of Uttaranchal, whereby the learned appellate court rejected the appeal of the accusedrevisionist and affirmed the judgment and order dated 27.01.2005, passed by trial court convicting the accusedrevisionist under Section 279/ 304A IPC. Accusedrevisionist was directed by the trial court to pay Rs. 500, in default of payment of which, he was directed to undergo two weeks' additional imprisonment, in relation to offence punishable under Section 279 IPC and to undergo six months' imprisonment for the offence punishable under Section 304-A IPC.

(2.) Learned counsel for the revisionist submitted at the very outset that he has nothing to say on the merits of the case. Learned counsel contended that he has come to the Court with the sole prayer that the sentence awarded to the convict-revisionist be reduced. Learned counsel also prayed that the fine imposed by the trial court has already been deposited by the revisionist in the court below. The convict-revisionist also remained in jail during the course of trial for some time, according to learned counsel.

(3.) In view of the above submissions of the learned counsel for the revisionist, the conviction of the revisionist as regards the offences complained of against him is affirmed. Otherwise also, on the basis of evidence on record, there appears to be no reason to interfere with the findings arrived at by the trial court, as affirmed by the appellate court.