Santosh Kumar vs State
2005 Latest Caselaw 993 Del

JUDGMENT

R.S. Sodhi, J.

1. This revision petition is directed against the judgment dated 15.02.2005 of the learned Additional Sessions Judge in Crl.A.47/04, upholding the order dated 08.03.2004 of the learned Metropolitan Magistrate, whereby the learned Magistrate held the petitioner guilty under Section 411 IPC and sentenced him to undergo R.I. For two years with a fine of Rs.500/- and in default of payment of fine to further undergo S.I. for one month.

2. Learned Counsel for the petitioner confines himself only to the question of sentence, inasmuch as that invokes this courts power under Section 427 of the Code of Criminal Procedure to direct that sentence of imprisonment in all cases in which he has been convicted to run concurrently. From the nominal roll I find that the petitioner has been convicted in a case arising out of F.I.R. No. 194/2003 under Section 279, 338 IPC. He has also been convicted in case F.I.R. No.192/2003 under Section 397/411 IPC.

3. In view of the nature of the offence and his propensity, I do not think it proper to exercise the power under Section 427 of the Code of Criminal Procedure. However, in Crl.Rev.P.527/2005 the petitioner has already undergone one year and four months of incarceration and he has also earned a remission of about four months. The unexpired period according to counsel is approximately three months.

4. Looking at the facts of the case that he is also required to undergo sentence in other cases, it would be appropriate if the sentence of imprisonment in the present case is reduced to the period already undergone in case F.I.R. No.192/2003 under Section 397/411 IPC.

5. Counsel for the State has no objection to the sentence of imprisonment of the petitioner being reduced to the period already undergone. Therefore, while upholding conviction and maintaining sentence of fine and imprisonment in lieu thereof, I reduce the sentence of imprisonment of the petitioner to the period already undergone.

6.      With  this  modification, Criminal Revision  No. 527/2005  is disposed of.    The petitioner be released forthwith, if not wanted in any other case.