Instant criminal revision petition filed under Sections 397and 401 of the Cr.PC, is directed against the judgment dated 23.7.2011,passed by the learned Additional Sessions Judge, Mandi, HP, in Criminal Appeal ... No. 43 of 2010, affirming the judgment and order of conviction dated 30.4.2010, passed by the learned Judicial Magistrate Ist Class,Court No.3, Mandi, District Mandi, HP, in Police Challan No. 66-II of 2005.