SURESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Assailing the judgment dated 30.09.2011, passed by Judicial Magistrate, 1st Class, Barsar, in Criminal Case No. 73-II-2010, titled as State Versus Suresh Kumar, as affirmed by the learned Sessions Judge, Hamirpur, H.P., vide judgment dated 15.11.2013, passed in Criminal Appeal No. 69 of 2011 RBT 20 of 2013, titled as Suresh Kumar Versus State of H.P. through Public Prosecutor Hamirpur (H.P.), the accusedpetitioner has filed the present Revision Petition under the provisions of Section 397(1) read with Section 401 of the Code of Criminal Procedure, 1973.

(2.) It is seen that trial Court has convicted the petitioner-accused (hereinafter referred to as petitioner) and sentenced him to undergo rigorous imprisonment of three months and pay fine of Rs. 1000/-, in relation to offence punishable under Section 279 of the Indian Penal Code. The judgment of conviction and sentence has been upheld by the learned Sessions Judge, Hamirpur.

(3.) Learned counsel for the petitioner submits that amount of fine already stands deposited in the trial Court.