STATE OF H. P. Vs. PAWAN KUMAR

JUDGEMENT

(1.) Accused Pawan Kumar, faced trial for charges drawn against him under Sections 341, 324, 323, 504, 506, and, under Section 427 of the IPC. The learned trial Court, through, its verdict made on 22.08.2008, upon, Criminal Case No. 57-II-2007, recorded an order of conviction, upon, the accused for the afore charged offences, excepting the charge framed against him under Section 323 of the IPC. In sequel, to the afore convictions, becoming made against the accused, under, the afore penal provisions, he became sentenced to undergo rigorous imprisonment, upto a term of two years, and, also became imposed a fine of Rs.2,000/- for the commission of an offence punishable under Section 324 of the IPC, and, further in default of payment of fine amount he was sentenced to undergo simple imprisonment of three months. With respect to the offence punishable under Section 341 of the IPC, he became sentenced to undergo simple imprisonment for a term of one month. For charges drawn against him under Section 504 of the IPC, he became sentenced to undergo rigorous imprisonment for a period of six months. With respect to the charges drawn under section 506 of the IPC, he came sentenced to undergo simple imprisonment for six months, and, for charges drawn against him under Section 427 of the IPC, he became sentenced to undergo simple imprisonment, for a period of six months. All the afore sentences were ordered to run concurrently.

(2.) The aggrieved convict preferred an appeal before the learned Sessions Judge concerned, hence against the order of conviction made against him by the learned trial Court, upon, case No. 57-II-2007, and, also against the consequent therewith order of sentence, and, fine imposed upon him. The learned Sessions Judge concerned, while making a decision, on 11.11.2008, upon, Civil Appeal No. 66 of 2008, set aside, and, annulled the judgment of the learned trial Court.

(3.) The State of H.P. is aggrieved from the judgment of the learned Sessions Judge concerned, hence drawn on 11.11.2008, upon, Criminal Appeal No. 66 of 2008, wherethrough, the convict's appeal was accepted, and, the order of conviction and consequent therewith imposed sentences, upon, the convict became annulled and aside.