KALYANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nobody appears on behalf of the petitioner.

(2.) This criminal revision has been filed for setting aside the judgment/order dtd. 19/5/2018 passed by the learned Additional Sessions Judge-IVth Deoghar in Cr. Appeal No. 72/2013 whereby and where under the judgment/order dtd. 24/7/13 passed by the learned J.M. 1st class in (P.C.R. Case No. 206/08 corresponding to T.R. no. 858/2013 which is filed by the complainant namely Paltan Pandit S/o Bhatu Pandit Resident of village Mishradih P.O.&P.S.- Sarath Dist. Deoghar has been confirmed and dismissed the appeal of the petitioner and also setting aside the judgment/order dtd. 24/7/13 passed by the learned J.M. 1st Class Madhupur in P.C.R. Case No.-206/08 corresponding to T.R. no. 858/2013 which is instituted on the basis of complaint for the offence under Sec. 379 of I.P.C. by which the petitioners have been convicted and sentenced along with other co-accused to undergo R.I. for one and half years for the offence committed u/s 379 of I.P.C.

(3.) Records of the case reveal that the case is still defective and in spite of repeated orders on earlier occasion also, the defects have not been removed. This petition was dismissed earlier for non-compliance of order dtd. 20/2/2020 and it was restored vide order dtd. 8/7/2022. Thereafter it was again dismissed on 4/7/2023 for non- compliance of order dtd. 4/7/2023 and it was restored again on 7/3/2024.