MANNU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal revision is directed against the judgement and order dated 20.5.82 in criminal appeal No. 18 of 1982 confirming the judgement of conviction order and sentence awarded by the Chief Judicial Magistrate, Banda, vide his order dated 10.2.82 passed in criminal case No. 1951 of 1978, whereby appellant was sentenced to three months R.I. under Sec. 279/8-C and to one year R.I. under Sec. 304-A, Indian Penal Code.

(2.) I have heard learned counsel for the appellant as well as learned A.G.A. and perused the records.

(3.) Learned counsel for the appellant has submitted that imprisonment of three months R.I. under Sec. 279/8-C Indian Penal Code and sentence of offence under Sec. 304-A Indian Penal Code be converted into fine for each offence in addition to the imprisonment for the period already undergone by the appellant before and after conviction. It appears that appellant has already undergone imprisonment for both the offences which were to run concurrently for some period.