BABU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr. P.C. for extension of one weeks' time for depositing the fine amount as directed by this Court by the order dtd. 9/1/2023 in Criminal Revision No. 839/2009.

(2.) This Court vide order dtd. 9/1/2023 passed in Criminal Revision No.839/2009, while maintaining the conviction of the petitioners under Sec. 323/34 of the IPC reduced the jail sentence of petitioners to the period already undergone by them and enhanced the fine amount from Rs.400.00 each to Rs.5,000.00 each. The fine amount was directed to be deposited within a period of 60 days of the order, which has not yet been deposited by the petitioners

(3.) Learned counsel for the petitioners submits that petitioners were not in knowledge of the fact that they have to deposit enhanced fine amount and therefore, they could not deposit the fine amount enhanced by this Court. Therefore, learned counsel prays for extension of further one weeks' time to deposit the fine amount.