Deepak Kujur vs State Of Chhattisgarh
2022 Latest Caselaw 6092 Chatt

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                                                              NAFR


     HIGH COURT OF CHHATTISGARH, BILASPUR
                       CRR No. 384 of 2021
    Deepak Kujur S/o Advar Kujur Aged About 31 Years Caste -
     Uraon, R/o Village - Prachartoli, Charaidand, Police Station-
     Kunkuri, District- Jashpur (Chhattisgarh).
                                                      ---- Applicant
                             Versus
    State of Chhattisgarh, Through: The Station House Officer,
     Police Station, Kunkuri, District - Jashpur (Chhattisgarh).
                                                   ---- Respondent

For Applicant : Mr. K.P. Sahu, Adv. For State/Respondent : Mr. Sudhir Sahu, P.L.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 28/09/2022

1. This Criminal Revision is filed against the judgment dated

17.03.2021 passed by learned Additional Sessions Judge,

Kunkuri, District - Jashpur (C.G.) in Criminal Appeal No.

04/2018, whereby the conviction and sentence recorded by

the learned trial Court has been modified that the conviction

made u/s 457 of IPC has been altered to 452 of IPC and

applicant has been sentenced to undergo R.I. for 1 year and

to pay fine of Rs. 500/-, in default of payment of fine amount

additional S.I. for 1 month and set aside the conviction and

sentence for offence punishable under Section 354(A)(i) of

IPC but affirmed the conviction and sentence for offence

punishable under Section 354 of the IPC.

2. Learned counsel for the applicant as well as the State

submits that the present applicant has served the entire

sentence.

3. Considering this statement made by the counsel for both the

parties, nothing remains for adjudication, therefore the

Criminal Revision is disposed of.

Sd/-

(Rakesh Mohan Pandey) Judge H.L. Sahu