Naindas And Ors vs State Of Chhattisgarh
2023 Latest Caselaw 627 Chatt

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                                                                       NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                    Criminal Revision No.73 of 2012
1.

Naindas S/o Alaldas, Dhirahe, about 55 years,

2. Deepak Kumar S/o Sarju Prasad Dhirahe, aged about 27 years,

3. Chandrakant S/o Sarju Prasad Dhirahe, aged about 20 years, All R/o Village Sirve, P.S. Nevra, Tahsil Tilda, Distt. Raipur (C.G.).

---- Applicants Versus State of Chhattisgarh Through District Magistrate Raipur, Distt. Raipur (C.G.).

---- Non-applicant

For Applicants : Mr. B.L. Dembra, Advocate. For State/Non-applicant : Mr. Soumya Rai, P.L.

Hon'ble Shri Justice Radhakishan Agrawal Order on Board 31.01.2023

1) Applicants have filed this criminal revision under Section 397

read with Section 401 of the Code of Criminal Procedure, 1973

challenging the judgment dated 22.10.2011 passed by Additional

Sessions Judge, Bhatapara, District Raipur (C.G.) in Criminal

Appeal No.20 of 2011 whereby they have been convicted for the

offence punishable under Section 458 read with Section 34 of

Indian Penal Code and sentenced to undergo till rising of the

Court with fine of Rs.2,000/- each, in default of payment of fine

amount, they have to further undergo simple imprisonment for

one month.

2) Learned counsel for applicants prays for withdrawal of this

criminal revision on the ground that the sentence imposed by the

learned Court below has already been completed.

3) Prayer is allowed.

4) Accordingly, criminal revision is dismissed as withdrawn.

Sd/-

(Radhakishan Agrawal) Judge Yogesh