SARVJEET SINGH Vs. STATE

JUDGEMENT

(1.) Appeal,

(2.) The contention of the learned counsel for the petitioner is that Code of Criminal Procedure (for short Cr.P.C) does not pro-vide for dismissal of appeal for want of pros-ecution, so order impugned passed by the learned Additional Sessions Judge, Jammu is not only irregular but illegal as well. Sub-mission as made remained to be contro-verted.

(3.) Basically, the petitioner (accused) hav-ing faced the trial before the Court of Judi-cial Magistrate, First Class, R.S. Pura has been convicted for having committed the offence punishable under Section 301A R.P.C and sentenced to undergo imprison-ment of two years. Aggrieved thereof, ap-peal came to be filed. It is stated that the sentence was suspended and the petitioner