HARDEVI MALKANI Vs. STATE

JUDGEMENT

(1.) THIS is a petition in revision filed by one Miss Hardevi Malkani.

(2.) THE petitioner was convicted for the offence under Section 499 punishable under Section 500 of the Indian Penal Code and was sentenced to pay a fine of Rs. 500/- and in default to undergo simple imprisonment for 20 days. That order of conviction was made by Sri Dinesh Chandra Verma, Judicial Officer Chhibra-mau, Fatehgarh,

(3.) THE petitioner filed an appeal before the Sessions Judge, Farrukhabad. The learned Sessions Judge partly allowed the appeal and while maintaining the order of conviction he reduced the sentence of fine of Rs. 500/- to Rs. 200/- only. The fine was made payable within 15 days. In default, the petitioner was ordered to undergo simple imprisonment as directed by the learned Magistrate.