N.N. Mathur, J. - (1.) Heard the learned counsel for the petitioner and the Public Prosecutor and perused the judgment of the appellate Court and the trial Court.
(2.) I do not find any illegality in the judgment of both the Courts which call for interference except on the point of sentence.
(3.) Considering all the facts and circumstances of the case, ends of justice would meet if the sentence awarded to the accused is reduced to 15 days.;