DINESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner-Dinesh Kumar has filed the present revision petition, under Sec. 397, read with Sec. 401 of the Code of Criminal Procedure (hereinafter referred to as 'the Cr.PC') against the order dtd. 13/3/2012, passed by the Court of learned Sessions Judge, Shimla, District Shimla (hereinafter referred to as the 'appellate Court'), in Criminal Appeal No.8-S/10 of 2010, titled as Dinesh Kumar versus State of H.P.

(2.) Vide order dtd. 13/3/2012, the learned appellate Court has affirmed the judgment of conviction and order of sentence dtd. 22/12/2009, passed by the Court of learned Judicial Magistrate First Class, Court No.3, Shimla (hereinafter referred to as the 'trial Court'), in Criminal Case No.62/2 of 2009, titled as State of H.P. Vs. Kulbhushan and Another.

(3.) Vide judgment of conviction and order of sentence dtd. 22/12/2009, as referred to above, learned trial Court has convicted the petitioner for the offence punishable under Sec. 411 IPC and sentenced to undergo simple imprisonment for a period of six months and also to pay a fine of Rs.2,000.00. In default of payment of fine, he has been directed to further undergo simple imprisonment for one month.