SHANKAR LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) While admitting the instant revision petition on 10.10.2002, it was confined only with regard to the question of sentence.

(2.) Petitioner has been held guilty for an offence punishable under Section 408 of the Indian Penal Code by the learned trial court and was directed to undergo S.I. for three years as well as slapped with fine pertaining to Rs.3000/- in default thereof to undergo S.I. for six months. The aforesaid judgment was confirmed by the appellate court vide Judgment dated 1st August, 2002 in Cr.Appeal No.232 of 1999. Petitioner while was an employee of Bankipore Club, had misappropriated sum of Rs.75,857.15 for the period of 1.7.1992 to 7.12.1992.

(3.) The learned Additional Public Prosecutor opposed the argument advanced on behalf of the petitioner on the point of sentence.