JAGAT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionists ' Jagat Singh and Bhupendra Singh were convicted under Ss. 325, 504 and 506 of the Indian Penal Code, 1860 (in short, 'IPC'). They were sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000.00 each under Sec. 325 IPC; they were sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.500.00 each under Sec. 504 IPC; and, they were further sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000.00 each under Sec. 506 IPC. All the sentences were directed to run concurrently.

(2.) An Appeal (Criminal Appeal No.64 of 2023) was filed by the revisionists ' appellants against the judgment and order dtd. 23/9/2023, passed by learned Chief Judicial Magistrate, Pithoragarh in Criminal Case No.999 of 2021. The Criminal Appeal has been dismissed vide judgment dtd. 3/4/2024, passed by learned Sessions Judge, Pithoragarh.

(3.) Today, before the National Lok Adalat, the injured ' Komal Singh is present in-person. He is identified by Mr. Deep Prakash Bhatt, Advocate.