SUMIT PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on IA No.14878/2019 which is an application for grant of bail. However, during the course of arguments, learned counsel for the applicant submits that the applicant has completed near about 6 months in custody, therefore, the revision may kindly be heard finally.

(2.) With the consent of learned counsel for the parties, this revision petition is finally heard.

(3.) This revision petition has been filed by the applicant under Section 397/401 of the Cr.P.C. being aggrieved by the judgment of conviction and order of sentence dated 26.7.2019 passed by the Second Additional Sessions Judge, Hoshangabad in Criminal Appeal No. 400283/16 dismissing the appeal and affirming the judgment dated 1.9.2016 passed by the Judicial Magistrate First Class, Hoshangabad in criminal case no. 31/13, whereby the applicant has been convicted under Section 452 of the IPC and sentenced to undergo RI for 1 year with fine of Rs.500/-; further convicted under Section 323 of the IPC and sentenced to undergo RI for 3 months with fine of Rs.500/- and further convicted under Section 354 of the IPC and sentenced to undergo RI for 1 year with fine of Rs.1000/-, with default stipulation as mentioned in the impugned judgment.