MANNA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the judgment/order dated 17.6.2003 passed by Addl. Sessions Judge, No. 2, Jaipur District, Jaipur in Cr. Appeal No. 13/2001 whereby while maintaining the conviction of the petitioner for the offence under Sections 409 and 467 I.P.C., as awarded by the trial court vide judgment dated 10.7.2001 passed in Regular Criminal Case No. 57/1984, modified his sentence as under:

(2.) Brief facts of the case are that on 21.10.1982, a written report along-with enquiry report and audit report was received in the office of Superintendent of Police, Jaipur at Police Station, Bagru. On the basis of said report, FIR No. 214/1982 was lodged by the police and investigation was commenced. After completion of investigation, the police filed the challan against the accused petitioner. Thereafter the charges were framed against the accused person for the offence under Sections 409 and 467 I.P.C., who denied the same and claimed for trial. The prosecution produced its witnesses. The statement of accused person were recorded under Section 313 Cr.P.C. After hearing the arguments of both the sides, the learned trial court vide judgment/order dated 10.7.2001 convicted and sentenced the accused petitioner as indicated above. Against the said judgment and order of the trial court, the petitioner preferred the appeal. The appellate court vide judgment/order dated 17.6.2003 while maintaining the conviction of the petitioner for the offence under Sections 409, 467 I.P.C., modified his sentence, as indicated above.

(3.) Against the said judgment, this revision petition has been filed by the accused petitioner.