PURA LODAR Vs. DEPUTY COMMISSIONER PAPUMPARA DISTRICT

JUDGEMENT

(1.) This revision is directed against the judgment and order, dated 3/11/1999, passed by the learned Deputy Commissioner, Papumpare District, Itanagar, in Criminal Appeal No. 3/94, upholding the judgment and order dated 14/6/1994 passed by the learned Judicial Magistrate (First class), Papumpare District, Itanagar, in GR Case No. 124/93, convicting the accused-petitioner under Section 468 IPC and sentencing him to undergo imprisonment for a period of one year and pay a fine of Rs. 3000/- and, in default, to undergo imprisonment for a further period of three months.

(2.) In a nutshell, the material facts and various stages leading to the present revision may be, briefly, narrated as follows :-

(3.) I have carefully perused the materials on record including the impugned judgments and orders. I have heard Mr. P K Tiwari, learned counsel for the accused petitioner, and Mr. N. Lowang, learned Public Prosecutor, who has appeared on behalf of the Opp. Party.