VINOD SNANKER DAVE, J. - (1.) HEARD learned counsel for the petitioner and learned Public Prosecutor on behalf of the State.
(2.) THIS revision petition is directed against the judgment of Additional Sessions Judge, Dausa dated April 11, 1985, whereby he maintained the conviction and sentence passed by the Munsif and Judicial Magistrate, Chomu, District Jaipur in a case under Section 380 IPC. The occurrence in this case took place on the intervening night between 18th and 19th September, 1977, wherein a theft of a watch, a shirt and a sum of Rs. 60/ - had been committed. Since the case was proved on evidence, the accused was convicted and the sentence passed against him was six months simple imprisonment and a fine of Rs. 300/ -.
(3.) THE conviction of the petitioner has not been challenged on merits in this revision petition. The only point argued is about extending the benefit of Section 360 Cr. PC.;