VIJAY PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Vijay Pal was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.500.00 for the offence under Sec. 411 of the Indian Penal Code, 1860. Against the judgment dtd. 9/5/2018, passed by learned Judicial Magistrate/Civil Judge (Junior Division), Udham Singh Nagar, a Criminal Appeal (No. 108 of 2018) was filed. The said Appeal has been dismissed vide judgment dtd. 22/7/2023, passed by learned IInd Additional Sessions Judge, Udham Singh Nagar.

(2.) Heard Mr. Basant Singh, learned counsel holding brief of Mr. Harshpal Sekhon, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

(3.) Learned counsel appearing for the revisionist contended that the alleged stolen motorcycle was not recovered from the possession of the revisionist. Therefore, there are substantial doubts about the conviction.