MAHEK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present revisionists - accused persons, namely, Mahek Singh, Harendra and Vedram were convicted and sentenced to undergo rigorous imprisonment for a period of four years along with a fine of Rs.20,000.00 each for the offence punishable under Ses. 435 IPC, and, they were further convicted and sentenced to undergo simple imprisonment for a period of three months for the offence punishable under Ses. 506 IPC. Both the sentences were directed to run concurrently.

(2.) Against the said judgment dtd. 21/11/2022, passed by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar in Criminal Case No.946 of 2013," State of Uttarakhand vs. Mahek Singh and two Others", the revisionists had filed a Criminal Appeal (No.02 of 2022, "Mahek Singh and two Others vs. State of Uttarakhand"). The said Appeal has been dismissed by the learned Additional Sessions Judge, Laksar, District Haridwar on 18/1/2023.

(3.) The present revision has been filed to set aside the impugned judgment and order dtd. 21/11/2022 and 18/1/2023.