SOHAN LAL Vs. STATE OF RAJASTH

JUDGEMENT

(1.) By way of filing the instant Criminal Revision Petition challenge has been made to the judgment dtd. 8/9/2022 passed by the learned Additional Sessions Judge No. 3, Camp Mandalgarh, District Bhilwara in Criminal appeal No. 35/2018 whereby the learned Judge affirmed the judgment of conviction and order of sentence dtd. 30/6/2017 passed by learned Judicial Magistrate, Bijoliya, District Bhilwara in Criminal Regular Case No. 73/2014; whereby the petitioner has been convicted for the offence under Sec. 454 of IPC and has been sentenced to suffer rigorous imprisonment of 3 years and a fine of Rs.25,000.00 and in default, he has been directed to further undergo six months' of additional rigorous imprisonment.

(2.) The defect of non-filing of the affidavit is over-ruled in view of the fact that the petitioner is in judicial custody.

(3.) The revision petition is time barred by 49 days. An application under Sec. 5 of the Limitation Act has been filed seeking condonation of delay.