HARSARAN Vs. STATE OF U P

JUDGEMENT

(1.) B. K. Rathi, J. This revision peti tion is directed against the judgment and order, dated 23. 2. 1983 passed by IVth Ad ditional Sessions Judge, Bijnor in Criminal Appealno. 281 of 1982.

(2.) THE facts giving rise to this revision are as follows: THE revisionist was convicted for the offence under Section 7/16 of P. P. Act and was sentenced to undergo rigorous im prisonment for six months and to pay a fine of Rs. 1. 000/- and in default of payment of fine to a further rigorous imprisonment for three months by the order dated 6. 10. 1982 passed by the Judicial Magistrate, Nagina (Bijnor ). Aggrieved by that order the revisionist preferred a Criminal Appeal No. 281/82, which was dismissed by order, dated 23. 2. 1983 and the conviction as well as the sentence was maintained. Aggrieved by that order the present revision has been preferred.

(3.) CONSIDERING this argument, the revision is disposed of finally with the direction that the conviction of the revisionist, as recorded by the Magistrate concerned is maintained however the revisionist is sentenced to undergo im prisonment for the period in which he was in jail in this case and to pay Rs. 1,000/-which has already been paid by him. Revision disposed of. .