- (1.) The application under Section 389(1) of the Code of Criminal Procedure is taken up for hearing. I have heard the learned advocate for the petitioner and the learned P.P.- in-Charge. I have also perused the impugned judgment.
(2.) The accused was convicted for committing offence under Section 120B of the Indian penal Code and sentenced to suffer imprisonment for a term of seven years.
(3.) It is needless to say that the offence of criminal conspiracy must be in aid of committing some other offence, in the instant case offence is under Sections 419/467/468/471 of the Indian Penal Code. Surprisingly enough the petitioner was acquitted from the charge under Sections 419/467/468/471 of the Indian Penal Code. While for the offence under Section 120B of the Indian Penal Code co-accused persons were sentenced to imprisonment for one year, the present petitioner was sentenced to suffer imprisonment for seven years.;