ISHWARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is application under Sec. 482 of Cr.P.C for extension of time for deposit of amount as per order dtd. 1/5/2023 passed in Criminal Revision No.246/2016.

(2.) This Court maintained the order of conviction and modified the jail sentence of the applicant to the period already undergone and the fine amount was enhanced from Rs.1500.00 to Rs.5000.00 and the said amount was directed to be deposited within two months from the date of the order. The enhanced fine amount was directed to be paid to the complainant/victim Pawan Bai by the Trial Court. It was further observed that the fine amount, if not deposited within 60 days from the date of order, the applicant shall undergo the remaining jail sentence as per the order of the Appellate Court.

(3.) Counsel for the applicant submits that in compliance to the said order the applicant tried to deposit the amount before the Trial Court but the same was not accepted because the relevant record was not available.