ARJUN NAMDEO Vs. STATE OF M P

JUDGEMENT

(1.) Case is listed today for admission. With the consent of the parties, matter is heard finally.

(2.) This criminal revision petition under Section 397 read with Section 401 of Cr.P.C. is filed by the petitioner/accused Arjun Namdeo to set aside the order dated 23-1-2007 in unregistered Case No. 0/07 (Arjun Namdeo vs. State of M.P.) passed by learned Additional Sessions Judge, Gadarwara whereby the application under Section 5 of the Limitation Act for condonation of delay in preferring the appeal was dismissed and consequently criminal appeal came to be dismissed as barred by time.

(3.) The revision petitioner Arjun Namdeo was convicted by the Judicial Magistrate, First Class, Gadarwara by order dated 14-12-2006 under Sections 354 and 457 of IPC and has been sentenced to undergo RI for six months and fine of Rs. 2000/-; in default further SI for one month in each section.