- (1.) Heard learned Counsel for the Petitioner, learned Public Prosecutor for the Sate and perused the impugned orders passed by the learned Courts below.
(2.) Learned Counsel for the accused-Petitioner submitted that said accused is in custody in pursuance of judgment order dated 11.4.2008 passed by learned trial Court convicting and sentencing the accused-Petitioner for the offences punishable under Sections 420, 419, 406 and 120-B of IPC. The accused Petitioner has been sentenced as under: 1. Under Section 420 IPC: 2 years' rigorous imprisonment and fine of Rs. 200/- in default of payment of fine undergo two months' simple imprisonment. 2. Under Section 419 IPC: 1 year's rigorous imprisonment and fine of Rs. 100/- in default of payment of fine undergo one month's simple imprisonment. 3. Under Section 406 IPC: 1 year's rigorous imprisonment and fine of Rs. 100/- in default of payment of fine undergo one month's simple imprisonment. 4. Under Section 120-B IPC: 1 year's rigorous imprisonment and fine of Rs. 100/- in default of payment of fine undergo one month's simple imprisonment.
(3.) Against the judgment order of the learned trial Court dated 11.4.2008 convicting the accused-Petitioner, an appeal was preferred, however, same was dismissed by the Court of Additional Sessions Judge (Fast Track), Rajsamand vide order dated 7.1.2011 in Criminal Appeal No. 174/2008 while upholding the judgment and order of the learned trial Court dated 11.4.2008.;