RANBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, hereinafter referred to as the accused, stands convicted by the learned Chief Judicial Magistrate, Nahan, for the offences under Ss. 468, 471 and 473, Penal Code, vide judgment dated 20-12-1997 in case No. 33/2 of 1994. Upon such conviction, he has been sentenced to rigorous imprisonment for a period of one

(2.) The conviction and sentence imposed upon the accused by the learned Magistrate were affirmed in appeal by the learned Additional Sessions Judge, Nahan, on 8-9-1998.

(3.) Feeling aggrieved, the accused has come up before this Court by virtue of the present revision petition under Ss. 397 and 401, Cr. P.C., assailing the conviction and sentence imposed upon him by the two Courts below.