GOVIND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.16733/2022 an application u/S.5 of the Limitation Act.

(2.) The applicant has filed the present revision against the judgment dtd. 15/6/2022 passed by learned I Addl.Sessions Judge,Dhar in Criminal Appeal No.32/2021 whereby the judgment dtd. 21/10/2021 passed by Judicial Magistrate First Class, Dhar in Cr.Case No.876/2018 has been maintained and he has been convicted u/s. 420 read with 120-B of the IPC and sentenced him to undergo seven years RI and to pay fine of Rs.1,00,000.00 with default stipulation.

(3.) Prosecution case in brief is that in the year 2012, applicant alongwith co-accused Anurag S. Chouhan and others induced and instigated the complainant Dheeraj and several other ID holders by conducting a meeting with them in which co-accused told them that company namely Prithvi Utility Services Pvt.