PURAN SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist has been convicted by the court of Judicial Magistrate, Ist Class Srinagar, Pauri Garhwal vide his judgment dated 20.05.2005 as rendered in Criminal Case No.448 of 2004, State vs. Puran Singh Chauhan arising out of Case Crime No.06 of 1999, which was registered by the complainant at Thana Srinagar, District Pauri Garhwal alleging it to be for the offences complained of under Sections 379, 409, 420, 467, 468, 411 and 471 of IPC, which was registered at the aforesaid police station. The judgment of conviction as rendered by the learned trial court of Judicial Magistrate 1st Class which was imposed upon the revisionist to the following effect:-

(2.) The revisionist feeling himself to be aggrieved against the judgment of conviction dated 20.05.2005, as rendered in the Criminal Case No.448 of 2004, State vs. Puran Singh Chauhan had preferred a Criminal Appeal by invoking the provisions contained under Section 374 of the Cr.P.C. before the court of District and Sessions Judge, Pauri Garhwal, which was registered as Criminal Appeal No.14 of 2005, Puran Singh Chauhan vs. State of Uttarakhand. The appellate court, vide its impugned judgment dated 06.08.2012 had partly allowed the Criminal Appeal and had modified the sentence of conviction as imposed by the trial court to the following effect:-

(3.) As per the judgments under challenge both the sentences were directed to run concurrently and it was further directed that the amount of Rs.97,000/- which was recovered from the revisionist and deposited in the State Treasury, the same will remain deposited with the State.