RAJ KUMAR DEVAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist has been convicted on 9/2/2023, under Sec. 279, 304-A IPC in Criminal Case No.38 of 2022, State vs. Raj Kumar Deval, by the court of Judicial Magistrate/Civil Judge, Tanakpur, District Champawat ('the case'). He has been sentenced to undergo:-

(2.) The judgment and order dtd. 9/2/2023 was upheld on 29/6/2024 in Criminal Appeal No.03 of 2023, Raj Kumar Deval vs. State of Uttarakhand, by the court of Sessions Judge, Champawat ('the appeal'). Both the judgment and orders are impugned herein.

(3.) Heard learned counsel for the parties and perused the record.