JALAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision petition against the judgment dated 14.8.1974 passed by the Sessions Judge, Udaipur maintaining the conviction of the petitioner under section 420 I. P. C. and sentence of 6 month's rigorous imprisonment and a fine of Rs. 50.00 in default to further undergo one month's rigorous imprisonment.

(2.) The facts are that the accused made a false representation to Kishna that he would marry (Natha) his sister to him and thereby induced him to pay a sum of Rs. 1,000.00 to him. The learned counsel for the petitioner confined his arguments on the quantum of sentence only. The offence was committed in the month of Jan. 1965. In the circumstances of the case it would be really harsh to send the petitioner to jail.

(3.) The revision petition is partly accepted and though the conviction of the accused Jalam Singh under section 420 I. P. C. and the sentence of fine of Rs. 50.00 in default of payment of fine for one month's rigorous imprisonment is maintained, the sentence of imprisonment is reduced to the period already undergone. The fine if not deposited be deposited in the trial court within a period of one month. Revision partly allowed.