RADHEY SHYAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ACCUSED -petitioner Radhey Shyam has been convicted by the Courts below for having committed offences punishable under Sections 279, 337 and 338 of the Indian Penal Code, 1860 and Section 187 of the Motor Vehicles Act.

(2.) ASSAILING the judgment dated 3.7.2003, passed by learned Sub Divisional Judicial Magistrate, Nalagarh, District Solan, in Criminal Case No.4/2 of 2000, titled as State of Himachal Pradesh versus Radhey Shyam, as affirmed by the learned Additional Sessions Judge, Solan, vide judgment dated 27.7.2006, passed in Criminal Appeal No.20-NL/10 of 2003, tilted as Radhey Shyam versus State of Himachal Pradesh, the accused-petitioner has filed the present Revision Petition under the provisions of Sections 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973.

(3.) NOTICE of accusation was put to the accused for having committed offences punishable under Sections 279 and 337 of the Indian Penal Code and Section 187 of the Motor Vehicles Act to which he did not plead guilty and claimed trial.