Raju @ Raj Kishore vs State Of M.P.
2023 Latest Caselaw 968 MP

                                    1
 IN     THE       HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
                          BEFORE
       HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                     ON THE 16 th OF JANUARY, 2023
                  CRIMINAL REVISION No. 790 of 2010

BETWEEN:-
RAJU @ RAJ KISHORE S/O S/O NAVAL SINGH
SIKARWAR , AGED ABOUT 26 YEARS, OCCUPATION: R/O
SIDDH   NAGAR    COLONY,    MAINAGARH    ROAD
DISTT.MORENA (MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI SHANKAR SINGH TOMAR - ADVOCATE)
)

AND
STATE OF M.P. (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI SUSHANT TIWARI - PUBLIC PROSECUTOR)

      Th is revision coming on for hearing this day, th e court passed the
following:
                                     ORDER

Aggrieved by the judgment of trial Court as well as appellate Court by

which petitioner has been convicted and sentenced for the offence under Section 379 of IPC and sentenced to undergo R.I for 1 year and fine of Rs.1200/-, he preferred this revision.

Learned counsel for the petitioner made a submission that he remained for custody for five months and 18 days. Hi sentence was suspended on 22.09.2010. During period of suspension and trial he remained in custody for five months and 18 days and from the date of judgment dated 22.02.2010 till 22.09.2010 about one year.

Looking to the period custody, the jail sentence of the petitioner is reduced to the period already undergone by him. The amount of fine so deposited by the petitioner be given to the complainant under Section 357 of Cr.P.C. as compensation.

With the aforesaid, the revision stands disposed of.

(DEEPAK KUMAR AGARWAL) JUDGE mani

SUBASRI MANI 2023.01.17 10:57:31

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