SHANKAR SINGH GUSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist ' accused Shankar Singh Gusain was convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000.00 for the offence punishable under Sec. 279 of the Indian Penal Code, 1860 (for short, 'IPC'); he was convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.500.00 for the offence punishable under Sec. 337 IPC, he was convicted for the offence punishable under Sec. 338 IPC and he was sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000.00, and, he was further convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.10,000.00 for the offence punishable under Sec. 304A IPC. All the sentences were directed to run concurrently. Against the said judgment dtd. 22/6/2018, passed by learned Chief Judicial Magistrate, Pauri Garhwal in Criminal Case No.447 of 2016, 'State vs. Shankar Singh Gusain', a Criminal Appeal was filed by the revisionist. The said Criminal Appeal (No.30 of 2018) has been dismissed vide judgment dtd. 25/4/2023, passed by learned Sessions Judge, Pauri Garhwal.

(2.) Heard Mr. Vinoda Nand Barthwal, learned counsel for the revisionist and Mr. V.S. Rathore, learned AGA with Ms. Sangeeta Bharadwaj, learned Brief Holder for the State.

(3.) Admit.