SUNIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist was convicted under Sec. 279 of the Indian Penal Code, 1860 (in short, 'IPC') and was sentenced to undergo rigorous imprisonment for a period of three months along with a fine of Rs.500.00; 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. 337 IPC; he was convicted under Sec. 338 IPC and was sentenced to undergo rigorous imprisonment for a period of three months along with a fine of Rs.500.00, 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. 304A IPC. All the sentences were directed to run concurrently.

(2.) An Appeal was filed by the revisionist. The said Appeal (Criminal Appeal No.181 of 2018) has been dismissed vide judgment dtd. 11/8/2023, passed by learned IVth Additional Sessions Judge, Dehradun. Revisionist is in judicial custody since 28/8/2023.

(3.) Supplementary affidavit along with a copy of the District Probation Officer, Dehradun's report dtd. 18/12/2023, filed by the State, is taken on record.