Mahesh Chandra Sharma, J. - (1.) This revision has been filed by the petitioner against the judgment dated 5,12,2002 passed by Sessions Judge, Jhalawar in Criminal Appeal No, 2/2002, whereby the appeal filed by the petitioner has been dismissed and the Judgment dated 11,12,2001 passed by Addl. Chief Judicial Magistrate, Jhalawar in Criminal Case No, 6/1994, convicting and sentencing the petitioner for the offence under Section 498-A l.P.C. as under, has been affirmed: Under Section 498-A l.P.C. : To undergo 1 year's Rl with fine of INR 250/-; in default of payment of fine, to further undergo 1 month's SI.
(2.) Brief facts of the case are as under:- "On 14.10.1993, on the basis of written report of complainant Smt. Dropdi, the police registered a case for the offence under Section 498-A l.P.C. After completion of investigation, the police submitted a challan against the accused petitioner before the Trial Court. The charges were framed against the accused petitioner by the Trial Court and the same were read over to him. The accused petitioner denied for the same and claimed for trial. Thereafter the prosecution has examined its witnesses. Thereafter the statement of accused petitioner were recorded under Section 313 Cr.P.C. After hearing both the sides, the learned Trial Court passed the judgment dated 11.12.2001 convicting and sentencing the petitioner, as indicated above. Against the said judgment dated 11.12.2001 passed by the Trial Court, the petitioner preferred an appeal before the Appellate Court, but the Appellate Court vide judgment dated 5.12.2002 dismissed the appeal and affirmed the judgment passed by the Trial Court.
(3.) Hence, this Criminal Revision Petition has been filed by the petitioner before this Court.;