RANVIR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A.No.4285/2018, which is an application under Section 5 of the Indian Limitation Act for condonation of delay.

(2.) The applicant has been convicted for offence under Section 25(1-B) (a) of the Arms Act and was sentenced to undergo the rigorous imprisonment of one year and a fine of Rs. 200/- by the Court of JMFC, Karera, District Shivpuri in Criminal Case No.348/2005. Being aggrieved by the said judgment and sentence, the applicant filed a Criminal Appeal No.360/2006 which was dismissed by the Court of Additional Sessions Judge, Karera, District Shivpuri by judgment dated 24.3.2008. Thereafter, the applicant did not file any revision before this Court.

(3.) The present revision has been filed on 30.5.2018 along with an application under Section 5 of the Indian Limitation Act.