KAILASH CHANDRA NAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident that occurred in the year 1993 and the present revision petition has been pending since 2005.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 9/9/2005 passed by learned Additional Sessions Judge No. 1, Chittorgarh (herein after to be referred as 'the Appellate Court') in Criminal Appeal No. 39/2003, whereby the judgment dtd. 3/2/2003 passed by the learned Additional Chief Judicial Magistrate, (Fast Track), Chittorgarh (hereinafter to be referred as 'the Trial Court') in Regular Criminal Case No. 415/2002 (251/1994) convicting the revisionist-petitioner was upheld.

(3.) The offence under Sec. 420 of IPC, as per the Indian Penal Code, is punishable with imprisonment for a term which may extend to seven years imprisonment; and imprisonment for the offence under Sec. 471 of IPC, as prescribed under Sec. 465 IPC is the one, which may extend to two years.