KRISHNA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist-accused Smt. Krishna Devi was convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.500.00 for the offence under Sec. 452 of the Indian Penal Code, 1860 (in short, 'IPC"); she 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. 323 IPC; she 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. 504 IPC, and, she was further 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. 506 IPC. All the sentences were directed to run concurrently.

(2.) Against the said judgment dtd. 9/2/2016, passed by learned Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No. 174 of 2012, a Criminal Appeal (No.35 of 2016) was filed. The sentence, passed by learned Trial Court, has been modified by learned Appellate Court by passing judgment on 8/8/2022. Revisionist has been sentenced to undergo rigorous imprisonment for a period of six-six months along with fine for each of the offences under Ss. 452, 323, 504 and 506 IPC.

(3.) Present Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 262 days' in preferring the Revision. The said application has not been opposed by the State.