S. R. Bhargava, J.@mdashRevisionist, Tilak Singh was recruited to P. A. C. subsequently, documents submitted by him were found to be forged. The trial court convicted him with offences under Sections 420, 468 and 471, IPC and sentenced him to rigorous imprisonment for two years under Section 420, IPC three (3) years under Section 468, IPC and 11/2 years for oifence under Section 47l, IPC. Lower Appellate Court did not find evidence that the revisionist himself committed the forgery. Hence he set aside the conviction and sentence of the revisionist for offence under Section 468, IPC.
2. Revisionist came to this court. It was only on 6th February, 1990 that his revision was admitted on the point of sentence only and he was granted bail.
3. It is evident that the revisionist has already been in jail for about 8 months. The natural consequence of his conviction is lost of his service in P. A. C. In the circumstances of the case the sentence already undergone by him shall serve the ends of justice.
4. Hence, I partly allow this revision and reduce the sentences of the revisionist for offence under Sections 420 and 471, IPC to the period already undergone. His bail bonds are cancelled and sureties are discharged. He need not be taken into custody for serving out any further sentence.
5. Copy of this order be issued to the counsel for the revisionist on payment of usual charges within 24 hours.
Revision partly allowed.
