DEEP CHANDRA PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist ' accused Deep Chandra Pant was convicted under Sec. 279 of the Indian Penal Code, 1860 (in short, 'IPC') and was sentenced to undergo rigorous imprisonment for a period of one month; he was convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.500.00 under Sec. 304A IPC, and, he was further convicted and sentenced to undergo for a period of one month under Sec. 337 IPC. All the sentences were directed to run concurrently.

(2.) The revisionist had filed an Appeal (Criminal Appeal No.98 of 2019) against the said judgment dtd. 27/8/2019/28. 08.2019, passed by learned Judicial Magistrate/IInd Additional Civil Judge (Junior Division), Nainital in Criminal Case No.2460 of 2017. The said Criminal Appeal has been dismissed vide judgment dtd. 23/9/2021, passed by learned IInd Additional District and Sessions Judge, Nainital.

(3.) Heard Mr. Manish Lohani, learned counsel for the revisionist and Mr. M.K. Chand, learned AGA for the State.