ANIL KUMAR BHARWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ACCUSED -petitioner Anil Kumar Bharwal has been convicted by the Courts below for having committed offences punishable under Sections 279, 337 and 338 of the Indian Penal Code, 1860.

(2.) ASSAILING the judgment dated 20.12.2003, passed by learned Chief Judicial Magistrate, Una, in Case No.4-1-2000, titled as State versus Anil Kumar Bharwal, as affirmed by the learned Additional Sessions Judge, Fast Track Court, Una, vide judgment dated 20.7.2006, passed in Criminal Appeal No.2/2004, tilted as Anil Kumar Bharwal versus State of Himachal Pradesh, the accused-petitioner has filed the present Revision Petition under the provisions of Sections 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973.

(3.) NOTICE of accusation was put to the accused for having committed offences punishable under Sections 279, 337 and 338 of the Indian Penal Code to which he did not plead guilty and claimed trial.