HANS RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present Criminal revision filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, petitioner has assailed the impugned judgment dated 15.5.2008 passed by learned Sessions Judge, Mandi, H.P, whereby affirming the judgment dated 22.7.2006 passed by learned Judicial Magistrate Ist Court No. 3 Mandi, HP in Criminal Case No. 110 -II/2003, whereby the petitioner (in short "accused') was convicted under Ss. 279, 337 of IPC and under Sec. 181 of the Motor Vehicles Act and sentenced his as under: - -

(2.) Feeling aggrieved with the impugned judgment dated 22.7.2006, passed by learned trial Court, petitioner filed an appeal under Sec. 374 of the Criminal Procedure Code before the learned Appellate Court but the same was dismissed.

(3.) Thereafter, the instant Criminal revision petition has been preferred by the petitioner -accused under Sec. 397 read with Sec. 401 of Criminal Procedure Code, with a prayer to set -aside the impugned judgment passed by both the Courts below.