(1.) 28/02/2012 This revision has been preferred against the judgment dated 13/09/2002 passed by Ist Additional Sessions Judge, Chhindwara in Criminal Appeal No. 62/2000 convicting the petitioner under section 294 IPC and sentenced with fine of Rs.500/- and further convicted him under section 325 IPC and sentenced to 1 year R.I and with fine of Rs.1000/-.
(2.) APPELLATE Court has confirmed the judgment dated 13/03/2000 of JMFC, Chhindwara passed in Regular Criminal Case No. 577/1999.
(3.) AT this stage it is submitted by learned counsel for the petitioner that pending investigation, trial and appeal petitioner has suffered custody period of more than 3 months. Further submitted that this incident took place about 26 years ago, no useful purpose would be served in sending the petitioner back to jail after such long period