BALMUKUNAD Vs. S K SHARMA

JUDGEMENT

(1.) NOBODY is present on behalf of the petitioner when the matter is called out. Case was also adjourned on earlier dates i.e on 7.04.04, 14.10.2004, 06.04.05, 18.05.05, 23,05.05, 07.07.2005, 28.09.2005, and 12.02.2006. The petition can be disposed of on perusal of the record of the case.

(2.) THE revision petition has been preferred against the judgment of learned Addl. Sessions Judge given in appeal upholding the conviction of the petitioner by the learned MM under section 25(2) read with 14(3) of the Antiquities and Art Treasures Act, 1972. On the last date of hearing it was submitted by the counsel for the petitioner that petitioner has already undergone the sentence and fine has also been deposited. THE revision was filed only for academic purpose. THE petition is hereby dismissed as infructuous.