MINAL MISTRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE accused -revisionist was convicted under Sections 354, 323, 504, 506 IPC was sentenced appropriately, vide judgment and order dated 05.04.2010 passed by Addl. Judicial Magistrate, Khatima, District Udham Singh Nagar in criminal case No. 155/2008. Aggrieved against the conviction and sentence, the convict preferred a criminal appeal No. 35/2010, which was partly allowed, vide judgment and order dated 04.07.2011 passed by the Sessions Judge, Udham Singh Nagar, whereby the conviction of the convict under Sections 354, 323, 506 IPC was affirmed and he was exonerated of the charge under Section 504 IPC.

(2.) STILL aggrieved against the same, present criminal revision is filed before this Court.

(3.) THE offence under Section 354 IPC is compoundable offence with the permission of the Court within the scheme of Section 320 Cr.P.C. The rest of the offences complained of against the revisionist are also compoundable offences within the scheme of Section 320 Cr.P.C.