Ravi Sain @ Munga Son Of Shri Deepak vs State Of Rajasthan
2023 Latest Caselaw 838 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                              S.B. Criminal Miscellaneous (Petition) No. 10534/2022
                                    Ravi Sain @ Munga Son Of Shri Deepak, R/o Ward No. 9, near
                                    Saboo School Pilani, police station Pilani, District Jhunjhunu
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan through PP
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Aniket Sharma for Mr. Damodar Prasad Pujari For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 25/01/2023

Petitioner Ravi Sain @ Munga was convicted on a trial on

20.01.2021 by learned Additional Chief Judicial Magistrate, Pilani

vide judgment at Annexure-1. The petitioner challenged the

aforesaid conviction in criminal appeal No. 8/2021.

By the impugned order dated 18.02.2021 learned lower

appellate court refused to suspend the sentence awarded by

learned trial Judge.

An appeal would be maintainable under sub Section 2 of

Section 389 Cr.P.C. and not a petition under Section 482 Cr.P.C.,

therefore petitioner is permitted to get this criminal misc. petition

converted into a criminal appeal.

Registry is directed to register criminal misc petition as

criminal appeal.

For the statistic purpose instant petition stands disposed off.

(BIRENDRA KUMAR),J

ashu /20

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