UMASHANKER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave is granted.

(2.) The convict, in Session Trial No. 26 of 1991 on the file of the learned Sixth Additional Sessions Judge, Bilaspur, under Sections 489-B and 489-C of the Indian Penal Code (for short, 'IPC.') who was sentenced to three years' rigorous imprisonment on each count, is in appeal from the judgment of the High Court of Madhya Pradesh at Jabalpur in Criminal Appeal No. 39 of 1992, allowing it in part on November 2, 1999. The High Court upheld the conviction but reduced the sentence from three years' rigorous imprisonment to two years' rigorous imprisonment under Section 489-B and one year's rigorous imprisonment under Section 489-C.

(3.) Heard Mr. Pramod Swarup, the learned counsel appearing with Mr. Praveen Swarup, Advocate-on-Record for the appellant and Ms. Gitanjali Mohan, the learned counsel appearing with Mr. Prakash Shrivastava, Advocate-on-Record for the respondent-State.