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Judgment
6 paragraphs · 297 wordsVijay Kumar Shukla, J
This is a petition under section 482 Cr.P.C. seeking extension of time to deposit the amount of fine as directed by this Court by ode dated 20.12.2022 in Criminal Revision No. 634/2012.
Applicants filed a Revision under section 397/401 Cr.P.C. being aggrieved by the judgment of conviction and sentence. The said revision was partly allowed by order dated 20.12.2022 and sentence of the applicants was reduced to the period already undergone by them and the fine amount was enhanced from Rs.1000/- to Rs2500/- each and from Rs.300/- to Rs.1000/-each. The enhanced fine amount was directed to be paid within 2 months from that date. It was further made clear that if the applicants fail to comply with the condition as stipulated by this Court, then the order of appellate court shall be revived and applicants shall suffer the jail sentence as already imposed by the appellate court.
Counsel for the applicants submits that the order passed by this Court could not be communicated to the applicants because they were residing in a remote area and therefore the enhanced fine amount as directed by this Court could not be deposited within stipulated period. It is further submitted that the applicants are poor agriculturists.
Considering the aforesaid ground, the present petition is allowed. Applicants are granted further one month time from today to deposit the enhanced fine amount in terms of the order dated 20.12.2022 passed in Criminal Revision No. 634/2012 and if they deposit the enhanced fine amount within one month from today, the bail bonds of the applicants shall be discharged.
This order shall be read conjointly with the order dated 20.12.2022 passed in Criminal Revision No. 634/2012. Let a copy of this order be placed in that file.