MEHARBANSINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is of the year 1997 and filed against the judgment of conviction and the order of sentence convicting the appellant under Section 3(1)(xi) of SC/ST (Prevention of Atrocities) Act, 1989 and sentencing him to undergo R.I. for 10 months, besides payment of fine of Rs.1000/-.

(2.) Counsel for the appellant submits that he does not press this appeal on merits, but since the matter is pending since 1996, he only prays that sentence be modified by reducing the substantive sentence to the period already undergone and may in lieu increase the fine so that the victim can be compensated.

(3.) I have heard the learned counsel for the parties and perused the record.