NIRHHAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) BEING aggrieved by the judgments and orders passed by the Courts below, convicting the applicant under sections 380 and 457 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for six months on each count, the present revision petition has been riled by the applicant alleging that the alleged offences against the applicant arc not made out.

(2.) BEFORE this Court, the learned counsel for the applicant submits that the applicant has already suffered rigorous imprisonment for three months and he should be released on the sentence already undergone. The submission of the learned counsel for the applicant is not vehemently opposed by the counsel for the State.