MAHABIR Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Arvind Kumar Shukla, learned Amicus Curie appointed for revisionist and the learned AGA. This criminal revision has been filed against the judgment and order dated 16.10.2010 passed by Additional Sessions Judge, Court No. 2, Agra in Criminal Appeal No. 240 of 2010, Mahabir Vs. State of U.P. by which the application to condone the delay has been rejected.

(2.) LEARNED counsel for the revisionist has submitted that the revisionist was sentenced to undergo an imprisonment of one and half years' simple imprisonment and Rs. 500/ - as fine and two months' imprisonment in default in case of non -payment of fine. The revisionist has already undergone this sentence and hence, he is entitled to be released.

(3.) LEARNED AGA has submitted that learned Additional Sessions Judge has considered all the aspects of the matter and has defended the impugned order.