ANGAD DEV JHORAD Vs. STATE

JUDGEMENT

(1.) In 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 Court, for the safety of all concerned.

(2.) The revision petition has been preferred claiming the following reliefs:-

(3.) The complainant and the accused both are government doctors. The dispute is regarding the disbursement of pay. Learned counsel for the petitioner submits that the learned Additional Chief Judicial Magistrate, Anupgarh in Criminal Case No.619/96 vide the impugned order dtd. 24/5/1997 whereby the respondent No.2 was convicted for the offence under Sec. 409 IPC and sentenced to undergo three years rigorous imprisonment undergo with a fine of Rs.5000.00, in default of which, he was to further undergo three months simple imprisonment. And that, the learned Additional Sessions Judge, Anupgarh in Criminal Appeal No.46/98 vide order dtd. 5/4/2000, deviated from the settled principles of law and reversed the judgment of the learned trial court.