HARISH KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred under Sec. 374 Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1996 and the present appeal has been pending since 1999.

(3.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 15/9/1999 passed by learned Additional Sessions Judge No. 1, Sriganganagar in Criminal Appeal No. 53/99 whereby the judgment dtd. 18/3/1999 passed by the learned Additional Chief Judicial Magistrate, Sriganganagar in Criminal case No. 12/97 convicting the revisionist-petitioner was upheld. The petitioner was convicted for the offences under Ss. 457 and 381 of IPC and was sentenced to undergo 6 months and a fine of Rs.100.00 in default of payment of which, he was ordered to undergo further one month S.I. and was sentenced to undergo 6 months and a fine of Rs.100.00 in default of payment of which, he was ordered to undergo further one month S.I. respectively.