JAGDISH KUMAR CHANDEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dated 22.5.2000 passed by the appellate Court in Appeal No. 70/1996 whereby the appeal has been dismissed upholding the conviction of the appellant for the offences under Sections 409, 467, 471 and 477A I.P.C.

(2.) The present petitioner has been convicted for the above offences and has been sentenced as under: <FRM>JUDGEMENT_352_LAWS(RAJ)4_2012_1.html</FRM>

(3.) During course of arguments, the learned counsel for the petitioner has not press conviction of the present petitioner. He submitted on the point of sentence and he has further submitted that the conviction is liable to be quashed on the ground that the present petitioner has denied his right to speedy trail.