G.K. Sharma V.J. - (1.) Heard learned counsel for the parties, Admit.
(2.) This is a revision petition against the judgment of the learned Addl. Sessions Judge, Kishangarh bas dated 27.5.83 by which he confirmed the judgment of the judicial Magistrate, Kishangarh bas dated 25.6.79.
(3.) The police submitted a challan against the petitioner u/s 457, I. P. C. After trial the learned Magistrate found the accused petitioner guilty of the offence charged against him and convicted and sentenced him to 9 months R.I. and a fine of Rs. 100/, in default of payment thereof to further one months simple imprisonment. Against this judgment, the petitioner filed an appeal before the learned Addl. Sessions Judge Kishangarhbas. The petitioner argued only on two point of sentence, and the learned Addl. Sessions Judge , after consideration pertly accepted the appeal and reduced the sentence to three months R.I. and a fine of Rs, 100/ in default of payment thereof to further undergo seven days simple imprisonment.;