RAMNARESH KOL Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 14.08.2013 passed by the learned Sessions Judge, Rewa in Sessions Trial No.299/2012 convicting appellant under section 411 and 414 of IPC and thereby sentencing him to suffer one year RI with fine of Rs.500/- and one year & six months RI with fine of Rs.500/- respectively with default stipulations, the appellant has taken shelter of this Court by preferring this appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

(2.) The contention of learned counsel for appellant is that he is not pressing this appeal on merits but is only praying to interfere in the quantum of sentence. Learned counsel further submits that appellant has already suffered jail sentence for the period of 14 months, therefore, he be released for the period he had already undergone.

(3.) On the other hand, Shri Pandey, learned Public Prosecutor argued in support of the impugned judgment.