TANUJA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Revision has been filed against the judgment dtd. 16/8/2023, passed by learned Sessions Judge, Pithoragarh in Criminal Appeal No. 31 of 2023, by which, the Appeal, filed against the judgment dtd. 19/6/2023, passed by learned Chief Judicial Magistrate, Pithoragarh in Criminal Case No. 127 of 2022, by which, revisionist was convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.95,000.00 under Sec. 420 of the Indian Penal Code, 1860 (in short, 'IPC'), and, she was further convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.5,000.00 under Sec. 120B IPC, has been dismissed.

(2.) Heard Mr. V.B.S. Negi, learned Senior Advocate assisted by Mr. Amit Kapri, learned counsel for the revisionist and Mr. M.A. Khan, learned A.G.A. for the State.

(3.) Learned Senior Advocate contended that there are certain material contradictions in the statements of the prosecution's witnesses, therefore, there are substantial doubt about the conviction.