AYYUB ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the judgment and order dtd. 3/1/2023, passed in Criminal Case No. 34 of 2019, State of Uttarakhand Vs. Ayyub Ali, by the court of Judicial Magistrate 1st Class, Khatima, District Udham Singh Nagar ('the case'). By it, the revisionist has been convicted under Sec. 279 and 304A IPC. He has been sentenced to imprisonment for three months and a fine of Rs.500.00 under Sec. 279 IPC and under Sec. 304A IPC, he has been sentenced to imprisonment for a period of one year with a fine of Rs.500.00. The challenge has also been made to the judgment and order dtd. 24/4/2024, passed in Criminal Appeal No. 15 of 2023, Ayyub Ali Vs. State of Uttarakhand, by the court of Additional Sessions Judge, Khatima, District Udham Singh Nagar ('the appeal'). By which, the appeal has been dismissed.

(2.) The revision has been admitted to the extent of examining the quantum of sentence.

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