(1.) I have heard the learned counsel for the applicant and the learned A. G. A. Sri Verma in detail A certified copy of the judgment of the Sessions Court as well as that of the Magistrate has been filed along with, memorandum of this revision and the lower court record is not necessary and both the counsel are agree that this revision can be finally disposed of today. 2 The facts stated in the judgment of the learned IInd Additional District Judge, dated 8-3 88 passed in Criminal Appeal No. 73/1987 have not been challenged by either side but the main argument of the learned counsel for the applicant is that in any case it was the applicant (surety) who intimated the Court about the fact that the accused for whom he had stood surety has already appeared before a court in Burdwan (West Bengal) and it is on this information that the learned Magistrate proceed to get the said accused summoned to face the trail in Barabanki. 3. I am satisfied that even though same slackness can be attributed to the applicant in pursuing his efforts, nonetheless the fact remains that it was on his information that the Magistrate secured the presence of the accused to his Court, who will now face the trial in accordance with law. 4. The Magistrate directed the recovery of a sum Rs. 3000 which was surety amount but neither the amount was paid nor could be recovered in pur suance of the efforts to realise the same by the Courts below. 5. The learned counsel for the applicant states that if the fine is reduced to the Rs. 1500 and the applicants Civil imprisonment is reduced to the period undergone it will meet the ends of justice. To this prayer there is no objection by the Government Advocate and rightly so because the applicant has already been in jail for about a month and his prayer to pay Rs. 1503 within a week from the delivery of this order i. e. to day may be substantial compliance of the Bond, 6. Under the circumstances the revision is allowed in part. While the civil imprisonment of six months awarded by the Courts below is reduced to the period already undergone for a week after the production of the certified copy of this order before the Magistrate concerned with in which the applicant under takes to deposit Rs. 1500 towards the penalty amount. If the amount is deposited within a week the applicant shall stand released on the day he makes the deposit. In case deposit is not made within one week after the delivery of certified copy of this order to the learned counsel for the applicant, he will under go the sentence awarded by the Courts below. 7. With these observations the revision stands partly allowed. 8. A copy of this order be given to the learned counsel for the applicant within 24 hours on payment of usual charges. Revision partly allowed. .