SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter has come up on an application filed by the petitioner under Sec. 5 of the Limitation Act for condonation of delay in filing present criminal revision petition.

(2.) For reasons and grounds stated in the application, the same is allowed. The delay in filing the present criminal revision petition is hereby condoned.

(3.) This revision petition has been filed against the judgment dtd. 14/9/2021 passed by the learned Additional Session Judge No.1, Udaipur in Criminal Appeal CIS No.372/2017 by which, the appeal filed by the petitioner was dismissed and the judgment dtd. 7/6/2017 passed by the learned Additional Chief Judicial Magistrate, Vallabhnagar, District Udaipur, in Case No.415/2015 convicting and sentencing the petitioner for offence under Sec. 138 N.I. Act has been affirmed. The petitioner was sentenced to undergo one year's simple imprisonment along with fine in the sum of Rs.12,00,000.00.