Sandeep Mehta, J. - (1.) Heard
(2.) The present revision petition has been filed by the petitioner Vagta Ram under Section 397(1) read with Section 389(2) Cr.P.C, The petitioner has been convicted by the learned C.J.M., Jalore for offences under Sections 409, 467, 468, 420, 418, 477A and 471 I.P.C. and has been sentenced to a maximum imprisonment of seven years on account of offence under Sections 409 and 467 I.P.C.
(3.) Aggrieved by his conviction, the petitioner preferred an appeal and the appeal has been admitted by learned Sessions Judge, Jalore and is still pending consideration. The petitioner filed an application under Section 389 Cr.P.C. in, the aforesaid appeal which has been rejected by the order dated 22.9.2011. It is against the said rejection that the present revision has been filed.;