- (1.) By filing instant criminal revision under section 397 read with 401 Cr.RC, the accused petitioner has challenged the impugned Judgment of conviction and sentence dated 20.03.2008 passed by Addl. District & Sessions Judge (Fast Track) No. 7, Jaipur City, Jaipur (for short 'the appellate Court') passed in criminal appeal No. 49/2007 (348/2007) by which he confirmed the judgment of conviction and sentence dated 01.05.2007 passed by Addl. Chief Judicial Magistrate (Economic Offences) Jaipur City. Jaipur (for short 'the trial Court') in case No. 55/2007. Brief facts of the case, as set up by the prosecution are that complainant Ghanshyam Das Lalwani submitted a written report of 16.08.2001 to this effect that he resides at Plot No. D-600 and the house of accused petitioner is near to his house. The accused petitioner handed over the possession of the room to him which is situated on plot No. 692. When he came there then he did not found his lock there and found lock of some other person. Certain other facts were mentioned in the written report.
(2.) The police on the basis of this written report registered an FIR No. 398/2001.
(3.) The police after investigation submitted a charge-sheet against the accused petitioner for the offence under Sections 420, 120B and 453 IPC.;