ISHWARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The application under Sec. 5 of the Limitation Act for condonation of delay in filing the present criminal revision petition is allowed for reasons stated therein. The delay in filing the criminal revision petition is hereby condoned.

(2.) The matter is being heard and decided today itself.

(3.) This revision petition has been filed against the judgment dtd. 1/11/2021 passed by the learned Additional Sessions Judge No. 1, Udaipur in Criminal Appeal No. 49/2018 (CIS No. 49/2018) by which, the appeal filed by the petitioner was dismissed and the judgment dtd. 18/1/2017 passed by the learned Additional Chief Judicial Magistrate, Vallabhnagar, Dist. Udaipur in Crl. Regular Case No. 21/2013 convicting and sentencing the petitioner for offence under Sec. 138 N.I. Act has been affirmed. The petitioner was sentenced to undergo one year simple imprisonment along with fine in the sum of Rs.3,60,000.00 .