CRLR/39/2023
2023 Latest Caselaw 383 UK

CRLR No.39 of 2023
Hon'ble Ravindra Maithani, J.

Mr. Asif Ali, Advocate for the revisionist.

Mr. V.S. Rathore, A.G.A. for the State.

The instant revision is preferred against judgment and order dated 17.08.2021, passed in Criminal Appeal No.20 of 2021, Harikrishan Vs. State of Uttarakhand, by the court of Sessions Judge, Pauri Garhwal, by which the conviction and sentence of the revisionist recorded under Sections 420 and 468 IPC in Criminal Case No.85 of 2014, State Vs. Harikrishan, by the court of Judicial Magistrate, Lansdown, District Pauri Garhwal has been upheld. It is delayed by 57 days. In fact, it appears that the revisionist filed application through jail for presenting the instant revision.

Heard.

Having considered, this Court is of the view that the delay deserves to be condoned and the matter may be heard on merits.

Delay is condoned.

Delay condonation Application IA No.1 of 2023 is allowed.

Let call for the LCR for hearing on the admission on the revision.

It may be noted that the judgment of the trial court is not on record.

List this matter on 01.03.2023.

(Ravindra Maithani J.) 13.02.2023

RV