PREM KUMAR MALIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner, hereinafter referred to as the accused, upon having been tried for the offences under Section 41/42, Indian Forest Act and under Sections 379, 467, 468, 471 and 420 Indian Penal Code in case No. 96/2 of 1997/91 based on F.I.R. No. 25/88 of Police Station, Enforcement (South Zone), Shimla (Ex. P.W. 32/ A) stands convicted for the offences under Section 41/42 Indian Forest Act and under Sections 379, 471 and 420 Indian Penal Code, by the learned Judicial Magistrate 1st Class, Solan, vide judgment dated 16.3.1998 Upon such conviction, he has been sentenced as under: <FRM>JUDGEMENT_41_TLHPH0_2000_1.html</FRM>

(2.) The accused assailed the conviction and sentences imposed upon him by the learned Magistrate by way of an appeal before the learned Sessions Judge, Solan. Such appeal was dismissed on 5.8.1998 whereby the conviction and sentences were affirmed.

(3.) Feeling aggrieved, the accused is before this Court by virtue of the present revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure.