PAPPU Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under section 397/401 Cr.P.C. filed by the revisionist is directed against the concurrent judgments of two Courts below convicting the revisionist for offence under section 353 IPC and sentencing him to undergo R.I. for three months besides fine of Rs.200/-. The fine is stated to have been deposited by the revisionist. This revision against conviction is not pressed by the learned counsel, hence, conviction of the revisionist for offence under section 353 IPC is maintained.

(2.) The revisionist is stated to have already suffered imprisonment for more than 15 days and he is stated to be a first time offender. Having regard to the fact that the revisionist is a first time offender and that he has already suffered imprisonment for about 15 days, his sentence is reduced to the period already undergone by him subject to his depositing additional fine of Rs.2000/- in the trial Court within six weeks from today. This revision is disposed of accordingly. Mrs. Jyoti Tikhe for revisionist; Vijay Sundaram, Public Prosecutor for respondent/State.