UDEVIR SINGH Vs. STATE

JUDGEMENT

(1.) UDEVIR Singh has filed this revision petition under Sections 397 and 401 of the Code of Criminal Procedure thereby challenging his conviction under Sections 279 and 338 IPC recorded by Metropolitan Magistrate and confirmed on appeal by an Additional Sessions Judge, Delhi.

(2.) THE petitioner was sentenced to R.I. for a period of six months and with a fine of Rs. 500/- or in default to undergo S.I. for one month under Section 338 IPC and to pay a fine of Rs. 500/- or in default to undergo S.I. for one month under Section 279 IPC.

(3.) STILL feeling aggrieved the petitioner has filed this petition.