- (1.) The petitioner was convicted for committing the offence under Section 406 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for two years by the trial Court.
(2.) The appellate Court also by judgment dated 30-8-1997 in Cr. Appeal No. 47 of 1994, affirmed the conviction and sentence passed against the petitioner.
(3.) The petitioner has filed this revision against the aforesaid judgment of the trial Court as well as of the appellate Court.;