MOTILAL Vs. SATTE 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 304A IPC and sentencing him to undergo R.I. for six months besides fine of Rs.500/ -. 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 304A IPC is maintained.

(2.) The revisionist is stated to have already suffered imprisonment for more 40 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 40 days, his sentence is reduced to the period already undergone by him. This revision is disposed of accordingly.