RATTAN SINGH AGRICULTURE OFFICER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The learned Additional Sessions Judge (2) (Special Judge), Shimla by his judgment I dated November 30, 1985 has convicted the appellant for offences under sections 409, 467, 468 and 471 IPC and sentenced him to undergo rigorous imprisonment for five years and a fine of Rs. 1000 under section 409 and to undergo rigorous imprisonment for two years and a fine of Rs. 500 on each count for offences under sections 467, 468 and 471 of the Indian Penal Code.

(2.) The sentences for imprisonment are to run concurrently.

(3.) Feeling aggrieved from this judgment, the appellant has filed the present appeal.