SATYA NARAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred under Sec. 397/401 Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1979 and the present revision petition has been pending since 2001.

(3.) Vide impugned judgment dtd. 5/11/1992 the learned Additional Judicial Magistrate, Churu in Criminal Case No.335/92 convicted revisionist-petitioner for the offence under Sec. 409 IPC sentenced to undergo three years' R.I. and a fine of Rs.6000.00in default of payment of which he was further ordered to undergo six months' additional imprisonment.