HARISH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD in motion.

(2.) WITHOUT commenting on merits yet in the circumstances as pointed out by the learned counsel for the applicant, it is ordered that the substantive sentence as awarded by the two Courts below to the accused -applicant is reduced to the period already undergone and he stands convicted which conviction is maintained. So far as fine sentence is concerned, that is not disturbed. It is submitted by the learned counsel for the applicant that amount of fine has already been deposited. Accordingly, this revision is partly allowed to the above extent. The accused applicant is in custody in this case. If he be not wanted in any other case, he be released forthwith.