RAM CHANDRA SHUKLA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN spite of granting ample opportunity to the petitioner, none turned up on behalf of the petitioner to argue and on account thereof exercising the power envisaged under Section 397, 401 of the Cr.P.C., the records have been minutely gone through with the assistance of learned Additional P.P.

(2.) WHILE admitting the instant revision on 17.09.2002, it has been confined relating to sentence only.

(3.) PETITIONER had thereafter filed Cr.Appeal No.2 of 1998 which was disposed of on 17.01.2002 in absence of learned counsel and accordingly, the aforesaid order was set aside under Cr.Revision No.323 of 2002 vide order dated 24.04.2002 and the matter was remitted back and subsequently thereupon the same was decided on 7th June, 2002 by Ist Additional Sessions Judge, Buxar maintaining the conviction but modified the sentence reducing rigorous imprisonment for one year along with fine so slapped by trial court under both counts. In default of payment of fine to serve out the sentence of one month.