- (1.) Heard Sri V. S. Kushwaha, learned counsel for Revisionist and learned A.G.A. for State.
(2.) This criminal revision under Section 397/401 Cr.P.C., has been filed aggrieved by judgment and order dated 03.02.1998 passed by Additional Sessions Judge VI, Bareilly in Criminal Appeal No.14 of 1994 dismissing the appeal preferred against judgment and order 23.02.1994 passed by A.C.J.M., Bareilly in Case No.1162 of 1991 whereby accused-Revisionist has been convicted under Sections 392 IPC and sentenced him to undergo two years rigorous imprisonment with fine Rs.5000/-
(3.) The only argument raised by learned counsel for the revisionist is that it is an old matter, incident took place in 1990 and this revision is also pending before this Court for the last 21 years, therefore, punishment be reduced to the period already undergone.;