VINAY GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist-Vinay Gupta was convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000.00 under Sec. 325 of the Indian Penal Code, 1860. Against the said judgment dtd. 7/10/2016, passed by learned Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No. 965 of 2011, a Criminal Appeal (No. 179 of 2016) was filed. The said Appeal has been dismissed vide judgment dtd. 19/12/2023, passed by learned Ist Additional District and Sessions Judge, Udham Singh Nagar.

(2.) Revisionist-Vinay Gupta, respondent no. 2-Dam Kumar Mandal, respondent no. 3-Smt. Jayanti Mandal, the injured, and, respondent no. 4-Smt. Shriti Mandal, the wife of the revisionist, are present in-person.

(3.) Mr. Mani Kumar, learned counsel for the revisionist, Mr. Sandeep Sharma, learned Brief Holder for the State and Mr. Kishore Rai, learned counsel for the respondent nos. 2 to 4.