PIAR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The learned trial Court convicted the accused/petitioner herein for charges drawn under Sections 451, 323, and, under Section 325 of the IPC. The learned trial Court also imposed, consequent therewith sentences of imprisonment, and, of fine upon the accused/petitioner herein.

(2.) The accused/petitioner herein challenged the verdict of conviction, and, consequent therewith imposed sentences of imprisonment, and, of fine, upon, him, hence by the learned trial Court, through his casting an application before the learned First Appellate Court. The learned First Appellate Court, dismissed the respondent/petitioner's appeal, and, affirmed the judgment of conviction, and, consequent therewith imposed sentences of imprisonment, and, fine, upon the accused/petitioner.

(3.) The accused/appellant being aggrieved therefrom, hence, has cast the extant criminal revision petition before this Court.