UDAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE three applicants have knocked the door of this Court against their conviction in a case u/s 379IPC to one year S.I. and a fine ofRs.500/ - each under that section.

(2.) THE revision was not pressed on merits. The only argument advanced before this Court is that two of the applicants are hardly 25 years old and the third one is 30 years. They have their whole life before them and they have already served the sentence for about 16 days.

(3.) THERE is no previous conviction to their credit. Considering their age and antecedents and the value of the theft property I think that the prayer may be accepted. The fines have already been paid and deposited. The sentence of imprisonment is reduced to the period already undergone. The fines imposed shall remain intact. The applicants are on bail. Their sentence having been reduced they need not surrender. Their bail bonds are cancelled and sureties discharged. The revision is dismissed and sentence modified accordingly.