NARESH KUMAR Vs. STATE OF RAJ

JUDGEMENT

(1.) This criminal revision petition has been filed by the accused petitioner against the judgment and order dated 29.4.2003 of Additional Chief Judicial Magistrate convicting and sentencing the accused petitioner for the offence under sections 457 IPC to suffer rigorous imprisonment for six months and fine of Rs. 100/- and in default of payment of fine to suffer further simple imprisonment of 15 days and for section 380 IPC read with section 511 IPC to suffer three months rigrous imprisonemtn and fine of Rs. 50 and in derfault to suffer seven days simple imprisonment and also against the judgment and order dated 23.7.2003 of Additional Sessions Judge Baran allowing the appeal partly and convicting and sentnecing the accused petitioner for offence under section 457 IPC to suffer three months rigorous imprisonment and fine of Rs. 100/- and for section 380 read with section 511 IPC to suffer three months rigorous imprisonment and fine of Rs. 50/-.

(2.) The judgment was pronounced on 23.7.2003 and the accused petitioner was taken into custody and criminal revision was filed before this court on 7.8.2003 and thereafter released on bail by this court on 1.9.2003. In this manner the petitioner has remained in custody for more than one month.

(3.) The learned counsel for the accused petitioner does not challenge the conviction part but has submitted that the accused petitioner may be released on the period already under gone by him in Jail as this matter is related to more than 10 year. The learned counsel further submitted that the petitioner is a young man and at present having son and daughter in his family after marriage and the accused petitioner will not repeat such type of offence in future.