CONSTABLE RAKSHPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) While convicting the revisionist ' accused Constable Rakshpal Singh under Sec. 223 of the Indian Penal Code, 1860 (for short, 'IPC') by learned Trial Court, he was punished with a fine of Rs.2,000.00.

(2.) Heard Mr. Bhupesh Kandpal, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.

(3.) Admit.