AKEEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) L.C.R. has been received.

(2.) Learned counsel appearing for the parties fairly submits that since L.C.R. has been received, therefore, present revision may be disposed of at this stage.

(3.) Present revision is preferred assailing the judgment and order dated 28.06.2013 passed by Judicial Magistrate, Ramnagar, District Nainital, whereby, appellant was held guilty for the offence punishable under Section 379 I.P.C. and was sentenced to undergo R.I. for a period of three years and to pay a fine of Rs. 1,000/- and in default in making the payment of fine, to undergo additional simple imprisonment of 15 dyas as well as judgment and order dated 21.02.2015 passed by Second Additional Sessions Judge, Nainital, whereby, appeal filed by the accused/revisionist, was dismissed upholding the judgment and order of the learned Trial Magistrate.