PANKAJ BHANDARI,J. - (1.) With consent of counsel for the parties, the matter is taken up for final disposal at admission stage.
(2.) Petitioner has preferred this revision petition aggrieved by judgment and order dated 25.04.2017 passed by Sessions Judge, Jhunjhunu in Criminal Appeal No. 28/2017, whereby, the Appellate Court set-aside the conviction and sentence passed under Sections 19/54, 54-D of Rajasthan Excise Act and Sections 467, 468, 120 B of I.P.C. but upheld the judgment of conviction for offence under Sections 471 and 201 of I.P.C. passed by Additional Chief Judicial Magistrate, Udaipurwati, District Jhunjhunu in Criminal Case No. 279/ 2015 (C.R.O No. 1256/2016).
(3.) Briefly stated the facts of the case are that on 15.07.2015 at 2:00 P.M. Ex. P-6 F.I.R. was filled by Rampal, Sub Inspector, Police Station Udaipurwati alleging therein, that on 15.07.2015 at 8:30 A.M. the police party proceeded from the police station in furtherance of investigation of F.I.R. No. 225/2015.;