ARJUN SINGH CHAUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Also heard on I.A. No. 1 of 2021, application for suspension of sentence and grant of bail to the applicant.

(2.) This revision has been filed under Section 397 read with Section 401 of Cr.P.C. against the judgment dated 30.03.2021 passed by Additional Sessions Judge (Special Judge of Special Court for trial of CBI Cases) Raipur, District Raipur (C.G.) in Criminal Appeal No. 434/2019 whereby the judgment dated 06.08.2019 passed by the Judicial Magistrate First Class, Raipur, District Raipur in Criminal Case No. 3670/2017 has been upheld.

(3.) By the judgment dated 06.08.2019, the applicant has been convicted for the offence punishable under Section 420/120(B) of IPC and sentenced to undergo R.I. for two years with fine of Rs.2,000/-, in default of payment of fine to further undergo additional R.I. for two months.