P JAYAPRASADA RAJA Vs. V RANGA RAO

JUDGEMENT

(1.) Aggrieved of the order, dated 1-9-2005, passed in Crl.M.P.No.1046 of 2005 in Crl. Appeal No.223 of 2005 on the file of the Court of the Metropolitan Sessions Judge, Hyderabad, this criminal revision is filed by the revision-petitioner herein, who is the accused therein.

(2.) The case of the revision-petitioner is as follows:

(3.) The petitioner was convicted by the Special Judge, Economic Offences, Hyderabad in C.C. No.77 of 2003 for an offence under Section 628 of Companies Act and imposed sentence of simple imprisonment for three months and fine of Rs. 1,000/- in default to undergo simple imprisonment for one month and that the sentence imposed by the Court below was also suspended by that Court till 29-8-2005. Thereafter, the same was extended till 7-9-2005 and that the petitioner filed an appeal on 22-8-2005 and the same was numbered on the same day and the present application was posted to 25-8-2005 and on that day the petitioner's Counsel requested for time and the same was posted to 29-8-2005 and that again on that day the petitioner's Counsel has sought for time and the matter was adjourned to 31-8-2005 and that on 31-8-2005 the petitioner's Counsel has filed a memo stating that the suspension of sentence was extended by the lower Court till 6-9-2005.