K P SHRIVASTAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Paras Chaudhary, Advocate for the applicant.

(2.) Mr. V.K. Gemini, Deputy Advocate General assisted by Mr. N.S. Kanyal, Brief Holder for the State of Uttarakhand.

(3.) The applicant was convicted by the trial court under Section 2/3 of the Prevention of Damage to Public Property Act vide order dated 16.10.2012. Against the conviction, an appeal has been filed by the applicant which is pending before the learned Additional District & Sessions Judge, Tehri Garhwal.