BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1986 and the present criminal revision has been pending since the year 2005.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 1/8/2005 passed by learned Sessions Judge, Jaisalmer in Criminal Appeal No.10/2003, whereby the judgment dtd. 28/3/2003 passed by learned Chief Judicial Magistrate, Jaisalmer in Criminal Case No.162/1997 convicting the revisionist-petitioner was upheld. The petitioner was convicted for the offences under Sec. 408 IPC and was sentenced to undergo one years' R.I. and a fine of Rs.500.00, in default of payment of which, he was ordered to undergo further 15 days S.I.

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