G KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant in this case has been convicted under Section 338 of the Indian Penal code. He was sentenced to undergo simple imprisonment for six months and to pay a fine of Rs. 1,000. 00. He filed an appeal but the same was dismissed while confirming the conviction and sentence passed on him. The High Court did not interfere in revision.

(3.) We are told that the appellant had already been in jail in connection with this case for a period of about 3 months. The plea is made that the imprisonment part of sentence may be reduced to the period he has already undergone.