RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.M.A.12045/2019 (exemption)

(2.) Since the appeal of the petitioner was dismissed by the appellate court solely on the ground of limitation, with the consent of the parties, the petition, is taken up for hearing today itself.

(3.) Petitioner has filed appeal, before the appellate court, impugning judgment dated 23.03.2017 and order on sentence dated 19.04.2017, whereby, he was convicted of an offence under Section 392 IPC and sentenced to undergo rigorous imprisonment for a period of 3 years and to pay fine of Rs.5,000/- for the offence under Section 392 IPC and in default to undergo simple imprisonment for a period of 3 months.