JAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist ' accused Jay Singh was convicted by learned Trial Court under Ss. 419, 420, 468 and Sec. 471 of the Indian Penal Code, 1860 (for short, "IPC"). He was sentenced to undergo rigorous imprisonment for a period of two years for the offence under Sec. 419 IPC. He was sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000.00for the offence under Sec. 420 IPC. He was sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000.00 for the offence under Sec. 468 IPC, and, he was further sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000.00 for the offence under Sec. 471 IPC. All the sentences were directed to run concurrently.

(2.) Against the judgment passed by the learned Trial Court, a Criminal Appeal (No.18 of 2020) was filed. The said Appeal has been dismissed vide judgment dtd. 4/7/2023, passed by learned District and Sessions Judge, Tehri Garhwal.

(3.) Heard Mr. Lokendra Dobhal, learned counsel for the revisionist and Ms. Manisha Rana Singh, learned AGA for the State.