BALAJI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER in all the above three revisions challenges the orders of the courts below, convicting and sentencing him to rigorous imprisonment for a period of one year each under Section 457 and 380 IPC.

(2.) AS the Petitioner is same in all the revisions and the point urged is also common. I have decided to pass the following common order in the above revisions.

(3.) WHILE so. a memo was filed on behalf of the Petitioner on 2.9.1997 in which the Petitioner stated that he is pleading guilty. The learned Magistrate accepted the said plea, convicted him and sentenced him as stated above, which on appeal was continued.