Gajendra Singh Pundir vs State Of Uttarakhand

N.S. Dhanik, J

This criminal revision is preferred against the judgment and order dated 28.08.2014 passed by learned 1st Additional Sessions Judge, Rishikesh,

Dehradun in Criminal Appeal No. 23 of 2014, “Gajendra Singh Pundir vs. State of Uttarakhandâ€, whereby the learned appellate court has

confirmed the judgment and order dated 15.01.2014 passed by the learned Additional Chief Judicial Magistrate, Rishikesh, Dehradun in Criminal Trial

No. 1405 of 2011, whereby the revisionist was convicted for the offence punishable under Section 381 IPC and sentenced to undergo three years

simple imprisonment and to pay a fine of Rs. 10,000/-.

Learned counsel for the revisionist does not press this revision on merits. He submits his arguments only on the quantum of sentence. Since the

revisionist’s counsel does not challenge the conviction, this Court need not go into the merits of the case and, accordingly, the conviction in the

aforementioned offence is maintained.

Learned State Counsel does not seriously object to the prayer made on behalf of the revisionist. He fairly concedes that revisionist has served about

04 months 18 days in the jail.

Learned counsel for the revisionist submits that revisionist is a poor person and the incident relates to the year 2001. He further submits there is no

minimum sentence provided for the aforementioned offence. He submits that revisionist has already served about 04 months 18 days in the jail and

prays that the substantive sentence, awarded to the revisionist, may be reduced to the period already undergone by him.

Since the revisionist has served 04 months 18 days imprisonment and also considering the nature of the case, I am of the considered view that this

much of sentence, as served out by the revisionist, is sufficient to serve the purpose.

Considering the submissions of learned counsel for the revisionist and the fact that the revisionist is a poor person and the incident relates to the

year 2001, this Court is of the view that the ends of justice would be sub-served. Consequently, the revision is dismissed on merit. However, it is partly

allowed on the quantum of sentence and the sentence is reduced to the period already undergone by the revisionist. The sentence of fine is enhanced

from Rs. 10,000/- to Rs. 20,000/-. The enhanced amount of fine shall be deposited before the trial Court within one month from the date of production

of certified copy of this order. Amount, if any, deposited earlier shall be adjusted. If the revisionist fails to deposit the enhanced amount of fine within

one month from the date of production of certified copy of this order, he shall serve the additional two months simple imprisonment. The impugned

judgment and order stands modified to the extent indicated above.

Let a copy of this judgment and order along with the LCR be sent back to the Court concerned for doing the needful at the earliest.