MANGALDEEN Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE none appeared on behalf of petitioner, this revision is heard and decided after careful perusal of record with the assistance of learned counsel for the State.

(2.) PETITIONER has filed this revision against the order dated 7.10.1999, passed by IV Additional Sessions Judge, Chhatarpur, in Criminal Appeal No. 56/99, affirming the order dated 24.8.1999, passed by Judicial Magistrate First Class, Laundi, in Criminal Case No. 398/99, convicting him under sections 419 and 420 IPC and sentencing him to rigorous imprisonment for one year and three years on each count, respectively.

(3.) PETITIONER , on the date, when charge sheet was filed, i.e. on 17.8.1999, filed an application, while injudicial Custody, that he wanted to plead guilty. Case was posted for hearing on charge on 24.8.1999. Petitioner was produced from the judicial custody. After hearing the counsel on charges under sections 419 and 420, plea of petitioner was recorded. Petitioner admitted his guilt. Learned Magistrate by recording that accused admitted the guilt voluntarily, convicted him for the aforesaid offences and sentenced him to rigorous imprisonment for one year and three years on both counts. Learned Magistrate further ordered that the amount of money seized from him be returned to complainant and Mullu.