- (1.) 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 4-8-2000 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 chal lenged on merits. After considering the judgments I am of the view, that the applicant was rightly convicted.
(3.) 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:;