URMILA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing this revision petition, the accused petitioner has assailed the judgment/order dtd. 24/8/2017, passed by the Court of Additional Chief Judicial Magistrate No. 2 (Special Court), JDA, Jaipur (for short, Rs.the Trial Court') in Criminal Case No. 46/2011, whereby the accused petitioner has been convicted for offences under Sec. 31(1), 32(7) and 33(2) of Jaipur Development Authority Act, 1982 and has been sentenced for fine of Rs. 25,000/-, Rs. 25,000/- and Rs. 30,000/- for each of the offences respectively and in default of payment of fine, seven days' simple imprisonment was awarded.

(2.) The accused petitioner has also assailed the order dtd. 27/11/2019, passed by the learned Additional Sessions Judge No. 14, Jaipur Metro in Appeal NO. 1218/2017, whereby the appeal filed by the accused petitioner against order dtd. 24/8/2017, passed by the Trial Court was dismissed.

(3.) When this revision petition was listed for hearing on 8/6/2020, 6/7/2020, 4/8/2020, 11/9/2020, 16/4/2024, 6/5/2024 and 4/11/2024, neither the Counsel for the accused petitioner appeared before this Court nor the accused petitioner cared to put appearance. Even today no one is present on behalf of the accused petitioner. Hence this revision petition is being considered and decided on merits.