HARDESH TAMTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist ' accused Hardesh Tamta was convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs.10,000.00 under Sec. 498A of the Indian Penal Code, 1860 (in short, 'IPC'), and, he was further convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.1,000.00 under Sec. 323 IPC. Against the said judgment dtd. 8/12/2022, passed by learned Chief Judicial Magistrate, Bageshwar in Criminal Case No.245 of 2020, a Criminal Appeal (No.03 of 2023) was filed. The said Appeal has been dismissed vide judgment dtd. 31/10/2023, passed by learned Sessions Judge, Bageshwar.

(2.) Heard Mr. Amit Kapri, learned counsel for the proposed revisionist and Mr. M.K. Chand, learned AGA for the State.

(3.) A copy of question - answer, issued by the Court of Chief Judicial Magistrate, Bageshwar, filed by the revisionist, is taken on record.