CHURAMANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner-Churamani has preferred the present revision petition, against the judgment, dtd. 2/12/2013, passed by the Court of learned Sessions Judge, Mandi, District Mandi, H.P. (hereinafter referred to as the 'Appellate Court'), in Criminal Appeal No. 33 of 2011, titled as Churamani versus State of Himachal Pradesh.

(2.) Vide judgment, dtd. 2/12/2013, the learned Appellate Court has dismissed the appeal of the petitioner (hereinafter referred to as 'the convict'), which he had preferred against the judgment of conviction, dtd. 1/10/2011 and order of sentence, dtd. 21/10/2011, passed by the Court of learned Judicial Magistrate First Class, Court No. III, Mandi, District Mandi, Himachal Pradesh (hereinafter referred to as the 'trial Court') in Police Challan No. 2-II/11/2008, titled as State of Himachal Pradesh versus Churamani.

(3.) The learned trial Court, vide judgment of conviction and order of sentence, as referred to above, has convicted the convict for the offence punishable under Ss. 279, 337 and 338 of the Indian Penal Code (hereinafter referred to as 'IPC'), as under: