MOOL CHAND Vs. STATE

JUDGEMENT

(1.) This criminal revision has been brought against judgment dated February 10, 1988, of an Additional Sessions Judge, Delhi, by which he while dismissing the appeal brought against judgment and order dated November 7, 1987, of the Metropolitan Magistrate, Delhi, convicting the petitioner for offences punishable under Sections 193, 205, 420, 468 and 471 of the Indian Penal Code and sentencing him to .undergo two years <PG>51</PG> rigorous imprisonment for offence under Section 193, three years for offence under Section 205 and two years rigorous imprisonment each for the other offences with the direction that the sentences shall run consecutively and directions were given by the appellate court that the sentences should run concurrently.

(2.) The petitioner has also undergone sentence of more than 1 years In this revision petition, he has prayed that the sentence may be modified to the period already undergone.

(3.) I find that there has taken place a grave illegality in the trial of the case inasmuch as the petitioner, who was in custody all through the trial, was not provided with any counsel at the State expense and he had also not engaged any counsel of his own. The petitioner appears to b.e a very poor person because he could not even offer the bail in the sum of Rs. 2,000.00 (two thousand).