MOHINI DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this petition Under section 482 Code Criminal Procedure the prayer of the petitioner is that non petitioner Nos. 2 to 4 be directed to hand over the land to him and also to pay a sum of Rs. 30,000.00 with interest:

(3.) This petition has been filed on 3.5.1994. S.B. Criminal Revision Petition No. 119/93 was decided by this Court on 21.4.1988, (sic) whereby the sentence of imprisonment was reduced to the period already undergone and in lieu of the reduction of imprisonment, sentence of fine was increased from Rs. 500.00 to Rs. 11,000.00, out of which Rs. 10,000.00 were ordered to be paid to the complainant if the fine was recovered.