Uttarakhand High Court

Ukus01-002876-2018) Titled As ... vs Unknown on 3 June, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                      Office Notes,
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         Date                                           COURT'S OR JUDGES'S ORDERS
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      03.06.2025                        CRLR No. 208 of 2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Harshpal Sekhon, learned counsel for the revisionist/convict.

2. Mr. Deepak Bisht, learned D.A.G. for the State.

3. This criminal revision is filed by the revisionist/convict for setting-aside the judgment and order dated 20.07.2023 passed by learned 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No. 197 of 2018 (CNR No. UKUS01-002876-2018) titled as 'Sukhwinder Singh @ Chinda & Anr. Vs. State of Uttarakhand, whereby the appeal was dismissed and the judgment and order dated 31.08.2018 of conviction and sentence passed by the learned Judicial Magistrate was affirmed.

By the impugned judgment of trial court, the present revisionists have been convicted under the provisions of Section 323 of IPC, to undergo rigorous imprisonment for a period of three months each and fine of Rs. 500/- each and in case of default of payment of fine, each revisionists/convict to go further simple imprisonment of seven days and further convicted under Section 506 of IPC to undergo rigorous imprisonment of one year each and fine of Rs. 1000/- each and in case of default of fine to further undergo simple imprisonment of 15 days and convicted under Section 427 of IPC to undergo rigorous imprisonment of one month each and fine of Rs. 300/- each and in case of default of fine to undergo further simple imprisonment of two days each.

4. Exemption Application (IA No.03 of 2025) is filed by the revisionists/convict with prayer that the revisionists be exempted from surrendering in connection with the judgment and order dated 20.07.2023 passed by learned 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No. 197 of 2018 (CNR No. UKUS01- 002876-2018) titled as 'Sukhwinder Singh @ Chinda & Anr. Vs. State of Uttarakhand'.

5. Learned counsel for the revisionists/convict would submit that there is delay of 539 days in filing the present revision.

6. Learned State counsel prays for time to file reply/objections to the delay condonation application.

7. Four weeks time is granted to the learned State counsel to file reply/objections to the delay condonation application.

8. List this matter on 23.07.2025.

9. Meanwhile, the revisionist is exempted from surrendering.

(Vivek Bharti Sharma, J.) 03.06.2025 Akash