SATNAM @ TITU Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner has assailed judgment dated 2.9.2015 passed by Additional Sessions Judge-I, Kangra at Dharamshala, District Kangra in Jail Appeal No. 1- D/X/2014 affirming conviction but reducing sentence imposed upon petitioner by learned Judicial Magistrate Ist Class, Court No. II, Nurpur vide judgment dated 10th December 2013 in Cr. Case No. 14-II/2013.

(2.) I have heard learned counsel for parties and also gone through record.

(3.) Petitioner was convicted by trial Court under Sections 457 (Part-II) and 380 of IPC and was sentenced to undergo rigorous imprisonment for three years each and also to pay fine of Rs. 10,000/- each for both offences. Petitioner was further sentenced to undergo simple imprisonment for six months for each default in case of payment of fine imposed upon him.