SOM DUTT Vs. STATE OF H. P.

JUDGEMENT

(1.) The petitioners herein (for short "accused") faced charge(s) for the offences constituted under Section 379 read with Section 34 of the Indian Penal Code, hence before the learned Judicial Magistrate, First Class, Karsog, District Mandi, Himachal Pradesh.

(2.) Upon the afore drawn charge(s) against the accused, the learned trial Judge recorded findings of conviction, vis-a-vis, all the accused, and, vide order of 28.1.2012 the learned trial Court imposed upon the accused sentence of simple imprisonment for three months and to pay fine of Rs.3000/-, and, upon default(s), if any, of payment(s) of fine, the learned trial Court ordered that the accused shall undergo simple imprisonment for one month each.

(3.) All the accused became aggrieved from the afore made verdict of conviction and consequent therewith sentence becoming imposed upon each of them, and, obviously instituted a Criminal Appeal bearing No. 11 of 2012 before the learned Additional Sessions Judge, Mandi, Camp at Karsog.