ROSU @ SHANKARLAL Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 8/8/2013 passed by I Additional Sessions Judge, Raisen in Cr.A. No.93/13 whereby the judgment dated 14.5.2013 passed by Judicial Magistrate First Class, Gauharganj in Criminal Case No.267/2013 convicting the petitioner under Sections 457 and 380 of the Indian Penal Code and sentencing him to undergo R.I. for 3 years and to pay a fine of Rs.50/- and R.I. for 2 years and to pay a fine of Rs.50/- respectively, was affirmed.

(2.) Prosecution case, in brief, is that in the night intervening 10 and 11/1/13, after committing the offence of lurking house trespass, petitioner committed theft in the house of complainant Ramesh Kumar.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the convictions awarded to the petitioner. However, he prayed that the custodial sentences passed against the petitioner may be reduced to the period already undergone. According to him, the petitioner is in jail since 8/8/13.