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Judgment
P.Somarajan, J
It is against the concurrent judgment of conviction for the offence under Section 379 IPC and the order of sentence, the accused came up.
The allegation is that he had snatched away a bag carried by the de facto complainant, which was recovered from the same spot. He was in fact caught red handed. The learned counsel for the revision petitioner further submitted that there is no sufficient reason not to concur with the findings of guilt of accused for the said offence and judgment of conviction. But pressed for a leniency in the matter of sentence. He had already undergone imprisonment for 96 days. No bad antecedents reported. He is aged 47 years. As such, a reformative approach is adopted and the sentence for the above said offence is reduced to the period of sentence already undergone, which comes to 96 days.
The Criminal Revision Petition will stand allowed accordingly by modifying the sentence as above. The accused shall be released if his presence is not required in connection with any other offence. The bail bond, if any executed will stand cancelled.