NARU LAL Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1999 and the present criminal revision has been pending since the year 2006.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 16/6/2006 passed by learned learned Additional District and Sessions Judge (Fast Track), Rajsamand in Criminal Appeal No.16/2006, whereby the judgment dtd. 20/5/2005 passed by the learned Judicial Magistrate, First Class, Kumbhalgarh, District Rajsamand in Criminal Reguar Case No.2/2000 convicting the revisionist-petitioner was upheld. The petitioner was convicted for the offences under Ss. 279 and 304-A of IPC and Sec. 134/187 M.V. Act and was sentenced as under:- <FRM>JUDGEMENT_258_LAWS(RAJ)7_2022_1.html</FRM>

(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. 4/8/2006 passed in S.B. Criminal Bail Application No.188/2006.