SUSHIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Sushil Kumar was convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.7,000.00 for the offence punishable under Sec. 406 of the Indian Penal Code, 1860 (for short, 'IPC'). Against the said judgment dtd. 10/4/2019, passed by learned Judicial Magistrate, Srinagar, District Pauri Garhwal, an Appeal (Criminal Appeal No.41 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 12/7/2023, passed by learned Sessions Judge, Pauri Garhwal.

(2.) Heard Mr. Milind Raj and Mr. S.R.S. Gill, learned counsel for the revisionist, Mrs. Manisha Rana Singh, learned AGA for the State and Mr. Kundan Singh, learned counsel for the respondent no.2 ' informant/victim.

(3.) Admit.