BHANWER LAL Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1998 and the present criminal revision has been pending since the year 2002.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 5/8/2002 passed by learned Additional Sessions Judge No. 1, Udaipur in Criminal Appeal No. 03/2001, whereby the judgment dtd. 30/4/2001 passed by the learned Additional Chief Judicial Magistrate, Jhadol, District Udaipur in Criminal Case No. 377/98, convicting the revisionist-petitioner was upheld. The petitioner was convicted for the offences under Sec. 408 IPC and was sentenced to undergo two years' R.I. and a fine of Rs.5000.00, in default of payment of which, he was ordered to undergo further three months' R.I.

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