MAHAVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist ' accused Mahaveer Singh was convicted by learned Trial Court for the offence under Sec. 279 and Sec. 304 A of the Indian Penal Code, 1860 (for short, 'IPC'). He was sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs.500.00 for the offence under Sec. 279 IPC. He was sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.1,000.00 for the offence under Sec. 304A IPC. Both the offences have been directed to run concurrently. Revisionist had filed a Criminal Appeal (No.16 of 2022) against the said judgment dtd. 7/3/2022, passed by learned Additional Chief Judicial Magistrate, Nainital in Criminal Case No.2811 of 2016. The said Criminal Appeal has been dismissed vide impugned judgment dtd. 10/5/2023.

(2.) Heard Mr. Prem Kaushal, learned counsel for the revisionist and Ms. Manisha Rana Singh, learned AGA with Mr. P.S. Uniyal and Ms. Shivali Joshi, learned Brief Holders for the State.

(3.) Admit.