DHYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal revision petition is listed for disposal in the spirit of Lok Adalat.

(2.) THIS criminal revision petition under section 397 read with section 401 CrPC has been filed by the petitioner while challenging the judgment dated 02.7.1999 passed by the Additional Sessions Judge No. 1, Udaipur (for short 'the appellate court' hereinafter) in Cr. Appeal No. 2/1999, whereby the appeal filed by the petitioner against the judgment dated 18.12.1998 passed by the Judicial Magistrate No. 2 (South), Udaipur (for short 'the trial court' hereinafter) in Cr. Case No. 58/1998 has been dismissed.

(3.) ON 01.12.2014, learned counsel for the petitioner has informed this Court that the whole amount of Rs. 38,000/ - has already been deposited by the petitioner before the trial court and as per the information, the said amount has already been disbursed to the respondent No. 2. On that day, counsel for the petitioner sought time to get instructions from the petitioner whether he wants to get the matter decided in the spirit of Lok Adalat or not. Time as prayed for was granted and the matter was adjourned for today.