STATE OF HIMACHAL PRADESH Vs. PARAMJIT SINGH

JUDGEMENT

(1.) THE acquittal of the respondent has been challenged in the present appeal by the State recorded by the first appellate Court reversing the judgment of conviction and sentence passed by the learned trial Court for the offences punishable under Sections 279, 337 and 338 of the Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) POLICE after completing investigation presented the Challan in the Court against the respondent for the offences aforesaid. He was accordingly charge-sheeted, tried and convicted by the learned trial Court in Case No.145-I of 2002/42-II/2002, vide its detailed judgment passed on 21st February, 2006, whereby he was sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs.1,000/- for the offence punishable under Section 279 of the Indian Penal Code and in default of payment of fine to further undergo simple imprisonment for one month. He was also sentenced to undergo simple imprisonment for three months for the offence punishable under section 337 of the Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000/- for the offence punishable under Section 338 of the Indian Penal Code and in default of payment of fine to further undergo simple imprisonment for one month.