OM PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the revisionist and the learned A.GA

(2.) THE revisionist was convicted by the Judicial Magistrate Ist Class, Rampur on 30.3.1984 under Section 25, Arms Act and was sentenced to undergo rigorous imprisonment for one year. On appeal, learned Sessions Judge, Rampur dismissed the appeal on 28.7.1984 against which order the present revision has been filed.

(3.) THE revision is dismissed on merits. However, the sentence awarded by the learned Magistrate is modified to the period of sentence already undergone. THE revisionist is on bail. He need not surrender. His bail bonds are cancelled and sureties are discharged.