SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition has been preferred under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 2/9/1999 passed by the learend Additional Sessions Judge No.3, Udaipur in Original Criminal Appeal No.14/99 (133/98), whereby while upholding the conviction of the petitioner under Ss. 454 & 380 IPC, as recorded by the learned Additional Chief Judicial Magistrate No.2, Udaipur in the judgment dtd. 11/11/1998 passed in Criminal Original Case No.131/84, the sentence on each count has been reduced to six months simple imprisonment and a fine of Rs.200.00 on each count, default of payment of which to further undergo seven days simple imprisonment.

(3.) The matter pertains to an incident that occurred in the year 1984 and the present appeal has been pending since 1999.