SUKHDEV RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal revision is directed against the impugned judgment dtd. 25/4/2011 passed by the 1st Additional Sessions Judge, Manendragarh at Baikunthpur, Distt. Koriya in Criminal Appeal No.63/2011 by which the learned Additional Sessions Judge has confirmed the judgment dtd. 28/3/2011 passed by the Chief Judicial Magistrate, Baikunthpur in Criminal Case No.8/2011 convicting the applicant herein for the offences punishable under Ss. 467, 468, 472, 473 and 417 of the IPC and also confirmed the sentences awarded.

(2.) Pursuant to the bailable warrant issued against the applicant, the applicant is present in the Court.

(3.) Mr. Alok Dewangan, learned counsel appearing for the applicant, submits that both the Courts below have committed grave legal error in convicting the applicant for the aforesaid offences and further erred in sentencing him and further sentenced the applicant. The applicant was arrested on 14/6/2008 and he was ultimately granted bail by this Court on 14/10/2011, as such, he has suffered 3 years 4 months of sentence, therefore, the revision be disposed of by sentencing him to the period already undergone by him.