KESHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Judicial Magistrate Ist Class, Dhariyavad by his judgment dated 19.8.1996 convicted the petitioner for offences punishable under Sections 279, 337 and 304-A I.P.C. and sentenced as under : <FRM>JUDGEMENT_217_LAWS(RAJ)7_2011_1.html</FRM>

(2.) An appeal giving challenge to the same also came to be rejected by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur vide judgment dated 4.3.1997.

(3.) To challenge the same, this revision petition is preferred that is barred by limitation for a term of 5061 days. An application as per provisions of Sec. 5 of the Limitation Act, 1963 is preferred with assertion that no information about disposal of the appeal was ever given to him by his lawyer. He came to know about the judgment only after his arrest i.e. on 14.2.2011.