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Judgment
B.K. Rathi, J.—The applicant was convicted for offences under Sections 332 IPC, 171 IPC and 136 Representation of Peoples Act and was sentenced to six months RI for offence under Section 332, IPC for offence under Section 171, IPC one month RI and one month RI for offence under Section 136 Representation of Peoples Act. Against that order the revisionist preferred criminal appeal No. 57/98, which has been dismissed on 482000 by the Vth Additional Sessions Judge, Kanpur Dehat and conviction as well as the sentence has been maintained. The applicant therefore, has filed this revision.
2.1 have Sri Sarvesh learned Counsel for the revisionist and the learned AGA.
The conviction has not been challenged on merits.
After considering the judgments I am of the view, that the applicant was rightly convicted.
Regarding the sentence it has been argued that the incident took place in the year 1988. That it was a minor matter.
Considering the circumstances I modify the sentences as follows:
The applicant Sone Lal is sentences to fifteen days RI for offence under Section 332, IPC to pay fine of Rs. 500 for offence under Section 171, IPC and pay a fine of Rs. 500 under Section 136 Representation of People Act. However in default payment of fine he shall further undergo RI for 15 days for each default.
The revision is accordingly disposed of. Revision disposed of.