KISHANLAL Vs. STATE

JUDGEMENT

(1.) THE petitioner was convicted by the Additional City Magistrate, Indore, under Section 381 I.P.C. and was sentenced to suffer rigorous imprisonment for one and a half years and also under Section 461 I.P.C. and sentenced to pay a fine of Rs. 15/ - , and on default a further imprisonment of 15 days. His appeal has been dismissed by the Sessions Judge. Aggrieved by the same, he has made this petition for revision.

(2.) THE petitioner was a servant of one Shri Holkar. While the master bad gone out with his family, the petitioner opened an almirah of the master and removed gold and diamond ornaments worth about Rs. 10,000/ - . While he wanted to make good his escape, he was caught at the Railway Station with the ornaments. The petitioner admitted his guilt before the trial Magistrate. In this petition also he admits his guilt but prays for a reduction in sentence.

(3.) I have heard the petitioner as regards his revision -petition as also on the question of enhancement of the sentence.