JYOTI DUBEY Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed assailing the impugned order dated 26.11.2018 passed by the Addl. Sessions Judge in Criminal Appeal No. 205/2017.

(2.) A perusal of the record show that the petitioner was convicted vide order dated 02.11.2017 and vide order on sentence dated 03.11.2017, the petitioner was sentenced to pay a fine of Rs. 3,00,000/- and in default of payment of fine to undergo simple imprisonment for six months. It was further directed that out of fine amount, the amount of Rs. 1,70,000/- shall be payable to the complainant as compensation.

(3.) The petitioner preferred a Criminal Appeal No. 205/2017 which was listed for the first time on 22.12.2017. On the said date, the petitioner's sentence was suspended and the case was kept at 2:00 p.m. At 2:15 p.m. the matter was again kept at 4:00 p.m. At 4:00 p.m. the Addl. Sessions Judge noting the absence of counsel for the petitioner, dismissed the appeal for non-appearance/non-prosecution.