RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1994 and the present criminal revision is pending since the year 2006.

(2.) This criminal revision petition under Ss. 397 read with Sec. 401 of Cr.P.C. has been preferred against the judgment dtd. 24/8/2006, passed by the learned Additional Sessions Judge, Fast Track, Jhalawar (hereinafter referred to as Rs.the Appellate Court') in Appeal No. 86/2005, whereby the conviction of the petitioner was affirmed. The learned Judicial Magistrate Khanpur, District Jhalawar (hereinafter referred to as Rs.the Trial Court') in Criminal Case No. 199/1995, vide its order dtd. 23/11/2004 has convicted and sentenced the accused-petitioner as under :--

(3.) The matter was listed before this Court on 22/1/2025 to secure the presence of the petitioner. The Court vide order dtd. 22/1/2025 directed the concerned Superintendent of Police, Baran, to execute the bailable warrant issued against the petitioner. The bailable warrant was served upon the petitioner, however, the petitioner remained absent and no one appeared on behalf of the petitioner. This Court vide its order dtd. 12/2/2025, granted one more opportunity to the Counsel for the petitioner to argue the case. On 19/3/2025, both the petitioner and his Counsel remained absent, therefore, this revision petition is being decided on merits.