SAYYAD HAIDAR ALI Vs. STATE OF M.P.

JUDGEMENT

(1.) Being aggrieved by the judgment dated 01/11/2017 passed by JMFC, Mandsaur in criminal case No.3133/2006 whereby the petitioner has been convicted for an offence punishable under Section 409, 420, 467, 468, 471 of IPC sentencing him to undergo 3 year, 3 year, 2 year, 2 year and 2 year RI with fine of Rs.500/-, Rs.500/-, Rs.500/-, Rs.500/- and Rs.500/- against which the petitioner preferred criminal appeal No.166/2017 whereby the learned V ASJ, Mandsaur vide judgment dated 25/06/2019 has confirmed the conviction of the petitioner, the present revision petition has been filed by the petitioner before this Court.

(2.) Case of prosecution is that on 25/09/2002 Dayaram Thaanwani, Branch Manager, Punjab National Bank filed a written report that the present petitioner was the Head Cashier and had misappropriated the funds of customers of the Bank by not depositing the cash into their respective accounts.

(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 Courts below are slightly harsh, which can be reduced to the period already undergone, which is 6 months and 4 days imprisonment, till date.