ANEES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed challenging the judgment dtd. 1/8/2023, passed by learned IInd Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.266 of 2021, by which, the Appeal, filed against the judgment dtd. 29/11/2021, passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No.2239 of 2012, by which, the revisionists-accused persons were convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.2,000.00 each for the offence under Sec. 411 of the Indian Penal Code 1860, has been dismissed.

(2.) Mrs. Sheetal Selwal, Advocate, submits that there are material contradictions in the statements of the prosecution's witnesses, therefore, there are substantial doubts about the conviction.

(3.) Admit.