JAI SINGH Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed against the impugned judgment & order dated 16.1.2002 passed by learned Addl. Sessions Judge, Bandikui in cr. Appeal no. 37/2001 whereby he has upheld the judgment dated 12.7.2001 passed by Addl. Chief Judl. Magistrate, Bandikui in cr. Case no. 442/1997 whereby the petitioner has been convicted under Sec. 91(6) of Raj. Land Revenue Act, 1956 and sentenced to one year SI and fine of Rs. 1000.00 in default of payment of fine to further undergo one month SI.

(2.) Briefly stated facts of the case are that a report was lodged by the Tehsildar and upon that, an FIR was registered and police started investigation. After usual investigation, challan was filed against the petitioner, to which the petitioner denied and claimed to be tried. On conclusion of trial, the trial court vide judgment dated 12.7.2001 convicted the petitioner under Sec. 91(6) of Act as indicated above.

(3.) Against the said judgment dated 12.7.2001, the petitioner preferred an appeal before the Appellate Court, which was dismissed vide order dated 16.1.2002 and order of trial court was upheld. Hence this revision petition has been filed.