MAHINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the judgment passed by the Court of learned Additional Sessions Judge, Mandi, Camp at Karsog in Criminal Appeal No. 1 of 2005 dated 07.03.2008 vide which, learned appellate Court while acquitting the present petitioner for commission of offence punishable under Section 332 of the Indian Penal Code, has modified the conviction of the present petitioner under Section 353 of the Indian Penal Code and sentenced him imprisonment till rising of the Court with fine of Rs. 1000/-, which appeal was filed by the present petitioner against judgment of conviction passed against him by the Court of learned Sub Divisional Judicial Magistrate, Karsog in Police Challan No. 33-11 of 2003 dated 30.11.2004 vide which, learned trial Court had convicted the present petitioner for commission of offences punishable under Sections 353, 332, 186, 504 and 509 of the Indian Penal Code.

(2.) The sentence imposed by learned trial Court upon the present petitioner reads as under:

(3.) In the appeal which was filed by the petitioner against the said judgment of conviction passed by learned trial Court, following is the final order passed by learned appellate Court: