LAXMAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-Laxman Singh was convicted and sentenced to undergo rigorous imprisonment for a period of three months along with a fine of Rs.1,000.00 under Sec. 279 of the Indian Penal Code, 1860 (in short, 'IPC'), he was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.5,000.00 under Sec. 304 A IPC. He was convicted for the offence under Sec. 337 IPC and was sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.5,00.00, and, he was further convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000.00 under Sec. 427 IPC. All the sentences were directed to run concurrently.

(2.) Against the said judgment dtd. 25/11/2019, passed by learned Judicial Magistrate/Civil Judge (Junior Division), Ramnagar, District Nainital in Criminal Case No.243 of 2018, a Criminal Appeal (No.169 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 31/10/2022, passed by learned Ist Additional Sessions Judge, Haldwani, District Nainital.

(3.) The coordinate Bench passed the order on 16/2/2023, 'Admit the revision to the extent of examining on the quantum of sentence imposed'.