H. K. NANJAPPA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397/401 of Cr.P.C has been filed by the petitioner being aggrieved by the impugned judgment dtd. 4/10/2016 passed by the II Additional District and Sessions Judge, Hassan in Crl.A.No.31/2014, whereby the judgment of conviction and order on sentence dtd. 4/2/2014 passed in C.C.No.514/2002 by II Additional Civil Judge and JMFC, Hassan by which petitioner has been convicted for offences punishable under Ss. 465, 468, 471 and 420 of Indian Penal Code (hereinafter referred to as 'IPC' for brevity) wherein the petitioner has been sentenced to undergo simple imprisonment for a period of six months and pay fine of Rs.1,000.00 for offence punishable under Sec. 465 of IPC; simple imprisonment for a period of one year and fine of Rs.2,000.00 for offence punishable under Sec. 468 of IPC; simple imprisonment for a period of one year and fine of Rs.1,000.00 for offence punishable under Sec. 471 of IPC and simple imprisonment for a period of one year and fine of Rs.2,000.00 for offence punishable under Sec. 420 of IPC with default sentence.

(2.) The prosecution story in brief is that;

(3.) Learned counsel for the petitioner has preferred this Criminal Revision Petition on several grounds but during the course of argument, learned counsel for petitioner did not press this revision on merit and not assailed the finding part of impugned judgment. He confines his arguments on the point of sentence only and prays that since petitioner who is 62 years old having wife and two children and suffering trial since last 23 years and he is not having any criminal antecedent, therefore, present Criminal Revision Petition be disposed of and jail sentence awarded to the petitioner be reduced by enhancing fine amount.