Chattisgarh High Court
Vikas Saraf vs The State Of Chhattisgarh on 7 April, 2015
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRR No. 118 of 2015
• Vikas Saraf S/o Virendra Saraf Aged About 20 years R/O Village Jhilmila,
Police Station Saraipali, District Mahasamund C.G.
----Applicant
Versus
• The State Of Chhattisgarh Through The District Magistrate, District
Mahasamun C.G.
---- Respondent
For applicant : Mr. Vikash Pradhan, Advocate.
For Respondent : Mr. Arvind Shukla, PL Hon'ble Shri Justice Chandra Bhushan Bajpai Order On Board 07/04/2015
1. Learned counsel for the applicant submits that as per judgment dated 29-3- 2014 passed in Criminal Case No. 103/2013, learned Judicial Magistrate First Class, Mahasamund convicted the applicant under Section 224 of I.P.C. and sentenced him to undergo R.I. for 2 years with a fine of Rs. 100/- with default stipulation. The judgment was challenged in appeal by the applicant, and the appellate court in Cr.A. No. H-36/2014 dismissed the appeal and affirmed the conviction under Section 224, IPC and sentence imposed. As the applicant was arrested on 25-3-2015 and he has served the entire sentence, he does not want to press this revision regarding correctness, legality and propriety of the judgment and the revision may be dismissed as not pressed.
2. In these circumstances, since the applicant does not press this revision, the conviction and sentence awarded by two courts below is affirmed and the revision is dismissed as not pressed.
Sd Chandra Bhushan Bajpai JUDGE Pathak