PAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Lalit Sharma, Advocate, present for the revisionist.

(2.) Mr. H.S. Rawal, Assistant Government Advocate, present for the State.

(3.) This revision has been filed against the judgment and order dated 17.06.2015 passed by the learned Sessions Judge, Almora in Criminal Appeal No. 18 of 2014 as well as judgment and order dated 09.06.2014 passed by the learned Chief Judicial Magistrate, Almora in Criminal Case No. 9 of 2012 whereby the revisionist was convicted under Sections 279/337 and 304A of IPC and sentenced under Section 279 IPC for six months rigorous imprisonment with a fine of Rs.500/-, under Section 337 IPC for six months rigorous imprisonment with a fine of Rs.200/- and under Section 304A IPC for one year rigorous imprisonment with a fine of Rs.1000/- with default stipulation. All the sentences are to run concurrently.