RAMESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. seeking extension of time to deposit the amount of fine as directed by this Court by ode dtd. 20/12/2022 in Criminal Revision No. 634/2012.

(2.) Applicants filed a Revision under Sec. 397/401 Cr.P.C. being aggrieved by the judgment of conviction and sentence. The said revision was partly allowed by order dtd. 20/12/2022 and sentence of the applicants was reduced to the period already undergone by them and the fine amount was enhanced from Rs.1000.00 to Rs2500/- each and from Rs.300.00 to Rs.1000.00each. The enhanced fine amount was directed to be paid within 2 months from that date. It was further made clear that if the applicants fail to comply with the condition as stipulated by this Court, then the order of appellate court shall be revived and applicants shall suffer the jail sentence as already imposed by the appellate court.

(3.) Counsel for the applicants submits that the order passed by this Court could not be communicated to the applicants because they were residing in a remote area and therefore the enhanced fine amount as directed by this Court could not be deposited within stipulated period. It is further submitted that the applicants are poor agriculturists.