PREM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Rana, learned counsel for the revisionist and perused the record.

(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by the judgments and orders dated 10.02.1993 and 09.09.1994. The IVth Additional Chief Judicial Magistrate, Meerut vide order dated 10.02.1993 convicted revisionist and sentenced him to undergo two years rigorous imprisonment under Section 420 IPC; three years rigorous imprisonment under Section 471 IPC; and, three years rigorous imprisonment under Section 468/109 IPC. Thereagainst, revisionist preferred Criminal Appeal No. 10 of 1993 and Appellate Court vide order dated 09.09.1994 dismissed appeal and confirmed order of conviction and sentence passed by Trial Court. Being aggrieved the revisionist preferred present revision.

(3.) The only argument raised by learned counsel for the revisionist is that punishment be reduced to the period already undergone since it is a matter of 1990 and more than 29 years have already passed.