MANGI LAL Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident that occurred in the year 1991 and the present revision petition has been pending since 2007.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 23/11/2007 passed by learned Additional Sessions Judge, Nagaur in Criminal Appeal No.08/03 whereby the judgment dtd. 24/2/2003 passed by the learned Additional Chief Judicial Magistrate, Nagaur in Criminal Case No.411/91 (249/98) convicting the revisionist-petitioner was upheld. The petitioner was convicted for the offence under Sec. 420 IPC and sentenced to undergo one year's S.I. and a fine of Rs.1,000.00in default of payment of which, he was ordered to undergo further three months' S.I.; under Sec. 471 IPC, the petitioner was sentenced to undergo six month's S.I. and a fine of Rs.1,000.00, in default of payment of which, he was ordered to undergo further one month's S.I. The offence under Sec. 420 IPC, as per the Indian Penal Code, is punishable with imprisonment for a term which may extend to seven years imprisonment; and imprisonment for the offence under Sec. 471 IPC, as prescribed under Sec. 465 IPC is the one, which may extend to two years.

(3.) Learned counsel for the revisionist-petitioner submits that the revisionist-petitioner do not have any criminal antecedents to his discredit.