RAJNEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist "accused 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. 353 of the Indian Penal Code, 1860 (in short, 'IPC'). He 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. 225 IPC. He was convicted and sentenced to undergo rigorous imprisonment for a period of three months along with a fine of Rs.500.00 under Sec. 186 IPC, and, he was further convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.1,000.00 under Sec. 506 IPC. All the sentences were directed to run concurrently.

(2.) An Appeal (Criminal Appeal No.94 of 2015) was filed against the judgment dtd. 6/5/2015, passed by learned Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No.1072 of 2009. The said appeal has been dismissed vide judgment dtd. 7/1/2020, passed by learned IInd Additional Sessions Judge, Kashipur, District Udham Singh Nagar.

(3.) The case of the prosecution is that the revisionist-accused assaulted the Excise Inspector and other officers on 23/5/2009 when they were going with Indrapreet Singh, who was arrested under the provisions of the Excise Act. Revisionist along with his other associates rescued Indrapreet Singh from their custody and fled from the spot.