RAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The aforesaid criminal appeals have been preferred against judgment, dated 24.6.2003, passed by learned Sessions Judge, Una in Sessions Case No.25 of 2001/Sessions Trial No.4 of 2002, while Criminal Revision has been preferred by State of H.P. against the judgment, dated 5.7.2008, passed by Principal Magistrate, Juvenile Justice Board, Una, H.P.

(2.) This appeal has been preferred by appellant Ravinder Kumar against the aforesaid judgment of the learned trial Court, whereby he has been convicted and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.2,000/- under Section 307. The appellant has also been convicted and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/- under Section 324 IPC. A sum of Rs.5,000/- was also awarded to the injured which was payable by appellant Ravinder Kumar.

(3.) This appeal has been preferred by State of H.P. against the aforesaid judgment of the learned trial Court for enhancement of sentence imposed upon accused Ravinder Kumar, as detailed above.