RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD

(2.) ADMIT .

(3.) THE petitioner has challenged the judgment dated 10.6.1999 passed by learned Additional Sessions Judge No. 1, Jodhpur, whereby he dismissed the appeal filed by petitioner Ramesh Chandra against the judgment passed by Additional Chief Judicial Magistrate No. 3, Jodhpur dated 14.3.1996 by which the appellant was convicted under Sections 468, 471 and 474 I.P.C. and sentenced him to various terms of imprisonment. The two other co -accused persons Babu Lal and Vipati Ram were also convicted by the learned trial court, but the learned appellate court accepted their appeal and acquitted them of all the charges. The appellant Ramesh Chandra has filed this revision petition.