- (1.) Chunni Lal-petitioner was convicted and sentenced for offences under Sections 304-A, 279, 337 and 338, IPC as follows by learned Additional Chief Judicial Magistrate No. 3, Udaipur :- u/S.304-A,IPC one year's rigorous imprisonment with a fine of Rs.250/- and in default to undergo two months' simple imprisonment. u/S. 279 IPC six months' rigorous imprisonment with a fine of Rs.250/- and in default to undergo one month's simple imprisonment. u/S.337 IPC six months' rigorous imprisonment with a fine of Rs.250/- and in default to undergo one month's simple imprisonment. u/S. 338 IPC six month's rigorous imprisonment with a fine of Rs.250/- and in default to undergo one month's simple imprisonment.
(2.) All the substantive sentences were ordered to run concurrently. He preferred appeal which was dismissed by learned Additional Sessions Judge, Udaipur and conviction and sentences were maintained vide judgment dated 13-11-1991. He has then preferred this revision before this Court.
(3.) Nobody appeared on behalf of the petitioner when the case was taken up for hearing on 11-2-2000 despite many calls. However, I heard learned Public Prosecutor and perused the record.;