STATE OF RAJASTHAN Vs. RAVINDRA NATH

JUDGEMENT

(1.) THE State has come -up in appeal for enhancement of the sentence awarded to the accused -respondent Ravindra Nath.

(2.) ACCUSED was convicted under Sections 409, 468 and 471 IPC and was sentenced to ten days' simple imprisonment on each count with the fine of Rs. 50/ - on the first and the fine of Rs. 25/ - on the second and third counts.

(3.) THE amount involved is only Rs. 83.26p. which has been deposited by the accused. He was sent ended to ten days' simple imprisonment. Looking to the amount involved, the sentence awarded does not appear to be inadequate. Moreover, looking to the long lapse of ten years in between the conviction and the disposal of the appeal we don't think it proper to enhance the sentence. The appeal is, therefore, dismissed.