RAHUL @ CHINTU @ CHHILKA Vs. STATE OF M.P.

JUDGEMENT

(1.) Being aggrieved by the judgment dated 17/04/2014 passed by JMFC, Ratlam in case No.23200102692-2014 (Crime No.210/2014) whereby the petitioner has been convicted for an offence punishable under Section 14 M.P. State Securities Act, 1990 sentencing him to undergo two years RI with fine of Rs.1,000/- against which the petitioner preferred criminal appeal No.6011/2018 whereby the learned SJ, Ratlam vide judgment dated 30/11/2018 modified the conviction of the petitioner sentencing him to undergo 6 months RI with fine Rs.1,000/-, the present revision petition has been filed by the petitioner before this Court.

(2.) Case of prosecution is that the present petitioner has violated the provisions of M.P. Securities Act, 1990 and has been arrested by the police.

(3.) During the arguments, learned counsel for the petitioner has submitted that he does not want to press the judgments on merits. He further submitted that Sentence awarded by the learned trial Court is slightly harsh, which can be reduced to the period already undergone, which is 2 months and 6 days imprisonment till date.