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Judgment
33 paragraphs · 219 wordsR.L. Anand, J.—I am disposing of the revision with the assistance rendered by the learned counsel for the respondent. The petitioner was convicted under Sections 324/323/34 IPC and he was sentenced to undergo RI for six months. I have gone through the impugned judgment. The conviction of the petitioner is well maintained. However, the substantive sentence of the petitioner is hereby reduced to the one already undergone with directions to the petitioner to pay a fine of Rs. 2000/- to the complainant and Rs. 2000/- to the State as costs of litigation. This amount shall be paid within two months from today, failing which the revision shall be deemed to have been dismissed for all intends and purposes.
Let intimation about the passing of this order be sent to the petitioner and to the Chief Judicial Magistrate concerned for immediate compliance.
Memo of costs incurred by the Respondent & Complainant in the Court as taxed by the officer of the Court payable by the petitioner
By Appellant
By Respondent
Rs
P
Rs.
p
Law tamps
-
-
-
-
Process Fees
-
-
-
-
Counsel''s fees
-
-
2000-
Miscellaneous (Costs awarded by this
Court rs. two thousand only)
Total
2000/-
Pages 2, costs 6/-
copies 10
True copy
ty .by sandeep.
Ex .by
Supervisor copy br.