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Judgment
13 paragraphs · 199 wordsOffence,Sentence,Fine,In default
Sec. 420 IPC,3 years R.I.,"Rs.5,000/-",2 month S.I.
Sec. 508 IPC,1 year R.I..,-,-
default of payment of fine vis-a-vis offence under Section 471 IPC is waived looking to the penury condition of the petitioner.â€,,,
Similarly this Court in the case of Roop Singh Vs. State of Rajasthan, SB Cr. Revision No.65/2011, decided on 28.08.2018, while maintaining the",,,
conviction for offence under Section 420 IPC, reduced the sentence of the petitioner to the period already undergone by him i.e. five and half months",,,
out of two years rigorous imprisonment.,,,
Accordingly, the criminal revision is partly allowed. While maintaining the petitioners’ conviction and sentence for offence under Sections 420 &",,,
508 IPC, the sentence awarded to them for offence under Section 420 IPC is reduced to the period already undergone, however the amount of fine is",,,
hereby maintained. Two month’s time is granted to deposit the fine before the trial court. In default of payment of fine, the petitioners shall",,,
undergo two months simple imprisonment. The sentence for offence under Section 508 IPC has already been served by the accusedpetitioners. The,,,
petitioners are on bail. Their bail bonds stand discharged.,,,
The record of the courts below be sent back forthwith.,,,