NEK RAM Vs. STATE

JUDGEMENT

(1.) Applicant Nek Ram was convicted by a Magistrate First Class, Sundernagar, for an offence under Section 409 I.P.C. and sentenced to one year's rigorous imprisonment and to a line of Rs. 1,000. In default of payment of line, he was directed to undergo a further period of six months rigorous impisonment.

(2.) On appeal the learned Additional Sessions Judge, Mandi, confirmed the conviction of the applicant but reduced his sentence of imprisonment from one year to four months and enhanced the sentence of fine from Rs. 1,000 to Rs. 2,600. The learned judge directed that in default of payment of fine, applicant was to undergo rigorous imprisonment for a further period of six months.

(3.) Applicant has now come up in revision to this Court against his conviction and sentence.