RADHEY SHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Revision Petition No. 1196/2014 : The matter pertains to an incident which occurred in the year 2002 and the present criminal revision has been pending since the year 2014.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 8/12/2011 passed by learned Additional District and Sessions Judge, Rajgarh, District Churu in Criminal Appeal No. 17/2003, whereby the judgment dtd. 14/8/2003 passed by the learned Additional Chief Judicial Magistrate, Rajgarh, District Churu in Criminal Original Case No. 377/2002, convicting the revisionist-petitioner was upheld. The petitioner was convicted and sentenced as under:- (sentences to run concurrently)

(3.) Learned counsel for the revisionist-petitioner further submits that the sentence so awarded to the revisionist-petitioner was suspended by this Hon'ble Court, vide order dtd. 26/11/2014 passed in S.B. Criminal Misc. (SOS) Bail No. 393/2014.