B.K.KATHI, J. - (1.) THIS is a revision under Sections 397/401 Cr. P.C. against the order dated 4-5-99 passed by the VHIth Additional Sessions Judge, Pilibhit in Criminal Appeal No. 32 of 1998 by which he maintained the conviction of the applicant for the offence under Section 354, I.P.C. and sentence for a period of six months recorded by the Magistrate.
(2.) THE revision was filed on 26-5-99. The record was summoned, but the same has not been received. The learned counsel for the ap­plicant has argued on the question of sen­tence and has prayed that heoe released now and the sentence for the period for which the applicant had been in jafl, may be awarded. I have considered the arguments.
(3.) THE judgment shows that no injury was caused. The only allegation is that the applicant caught hold of the breasts of the victim, The applicant is in jail for more than two months. It is argued that he was in jail for 14-15 days before trial.;