DIGAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Revision has been preferred by the revisionist assailing the judgment and order dated 15.05.2006 of conviction as passed by the Judicial Magistrate Almora in Criminal Case No. 56 of 2006, State Vs. Digar Singh, under Sections 324, 326, 504 and 506/2 I.P.C.

(2.) As a consequence of the order of conviction by the learned Trial Court dated 15.05.2006, the revisionist before this Court aggrieved of the judgment dated 15.05.2006, rendered by the Trial Court, had preferred a Criminal Appeal No. 9 of 2006, Digar Singh Vs. State of Uttarakhand, whereby, the learned Sessions Judge rejected the appeal of the appellant and has confirmed the judgment of conviction of the Trial Court dated 15.05.2006.

(3.) As a result of order of conviction, the revisionist is sentenced for offences under Sections 325 and 504 I.P.C., the revisionist has been directed to undergo the sentence of one year of rigorous imprisonment along with a fine of Rs.1500/-, for commission of an offence under Section 325 I.P.C. and he has been directed to undergo one month additional imprisonment in the event of failure to deposit the fine as imposed by the Trial Court. Further, for the offence committed under Section 504 I.P.C., the revisionist has been sentenced by the Appellate Court with two month additional imprisonment.