AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 95 wordsMilap Chand Jain, J.—Heard learned Counsel for the parties.
2.
The petitioner has been convicted u/s 411, I.P.C. and has been sentenced to one year rigorous imprisonment. The petitioner has remained in custody for total period of about seven months. After lapse of more than seven years it would not be proper to send him behind the bars.
3.
Accordingly, the revision petition is partly allowed. His conviction is maintained. However, his sentence is reduced to the period of his custody. He is already on bail. So he need not surrender to his bail bonds.