AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 259 wordsVijay Kumar Shukla, J
This is application under Section 482 of Cr.P.C for extension of time for deposit of amount as per order dated 1/5/2023 passed in Criminal Revision No.246/2016.
This Court maintained the order of conviction and modified the jail sentence of the applicant to the period already undergone and the fine amount was enhanced from Rs.1500/- to Rs.5000/- and the said amount was directed to be deposited within two months from the date of the order. The enhanced fine amount was directed to be paid to the complainant/victim Pawan Bai by the Trial Court. It was further observed that the fine amount, if not deposited within 60 days from the date of order, the applicant shall undergo the remaining jail sentence as per the order of the Appellate Court.
Counsel for the applicant submits that in compliance to the said order the applicant tried to deposit the amount before the Trial Court but the same was not accepted because the relevant record was not available.
Considering the aforesaid ground mentioned in the application, the present application is allowed. The applicant is granted further one month period from today to deposit the enhanced fine amount as directed by this Court by order dated 1/5/2023 passed in CRR 246/2016. The Registry is directed to immediately transmit the record of the Trial Court.
The order passed today shall be read conjointly with the order passed on 1/5/2023 in CRR No.246/2016. Copy of the order passed today shall be kept in the record of CRR No.246/2016.