SANDEEP DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is present in person. The complainant Smt. Namita Das is also present in person, who has been identified by her counsel Shri R.P. Choudhary.

(3.) This revision petition is directed against the order dated 24.1.2004 passed by the Additional District Judge No. 1, Kota in Criminal Appeal No. 24/2003 whereby he has rejected the appeal of the petitioner against the order dated 4.8.2003 passed by the Judicial Magistrate No. 3, Kota (North) in Criminal Case No. 1369/2000 whereby he convicted and sentenced the petitioner under Section 498-A I.P.C. for six months simple imprisonment and fine of Rs. 1000/-. In default of payment of fine, he has to further undergo one month's simple imprisonment.