Narad Ram Jain vs State Of Chhattisgarh
2022 Latest Caselaw 5409 Chatt

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                                                      CRR 386 of 2021


                                                                 NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRR No. 386 of 2021

   • Narad Ram Jain S/o Shri Jai Ram Jain Aged About 35 Years R/o
     Village Kirgoli, P.S And District Kanker Chhattisgarh.

                                                           ---- Applicant

                                Versus

   • State Of Chhattisgarh Through District Magistrate Kondagaon
     District Kondagaon Chhattisgarh.

                                                       ---- Respondent

For Applicant : Shri Dheerendra Pandey, Advocate

For Respondent/State : Ms. Priyamvadha Singh, Dy. G.A.

Hon'ble Shri Justice Rakesh Mohan Pandey

Order On Board 25/08/2022

Heard.

1. The instant criminal revision has been filed under Section 397 read

with section 401 of Cr.PC challenging the judgment of conviction

and sentence ordered by learned Additional Sessions Judge,

Kondagaon District Kondagaon in Criminal Appeal No. 05 of 2020

dated 13.04.2021 whereby convicting and sentencing the applicant

in the following manner with a direction to run the sentences

concurrently.

U/s 337 (11 Times) of IPC R.I. for 3 months fine of Rs. 200-

200/- default of fine amount RI for 07 days each.

CRR 386 of 2021

U/s 338 (07 Times) of IPC R. I. for 04 months fine of Rs. 300-

300/- default of fine amount RI for 07 days each.

U/s 304 A (02 Times) of IPC R.I. for 1-1 years fine of Rs. 500-

500/- default of fine amount RI for 07 days each.

U/s 66/192 (A) MV Act Fine of Rs. 2000/- default of fine amount RI for 07 days each. (All the sentence run concurrently)

2. The lower appellate court has set aside the conviction and

sentence awarded under Section 279 of IPC and rest of the

conviction and sentence have been maintained.

3. The maximum sentence imposed to the applicant was of 1 year

under Section 304 A of IPC. According to the report given by the

Superintendent of police, Central Jail, Jagdalpur the applicant has

served entire jail sentence and he has deposited the fine amount

too. According to the report he was released from jail after

completing the entire jail sentence on 25.10.2021. As the appellant

has already served the entire sentence nothing remains to be

adjudicated.

4. In view of this, the criminal revision is dismissed.

Sd/-

(Rakesh Mohan Pandey Judge

Jyoti