STATE OF RAJASTHAN Vs. RAM NARAIN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel on both sides.

(3.) It is rather curious that the learned Judge while confirming the conviction of the three respondents, viz. Ram Narain, Bajrang Lal and Manja Ram, for offences under Sections 376, 366 and 342, Indian Penal Code ("IPC", for short)_ in respect of Ram Narain and under Sections 366 and 342, I.P.C. in respect of respondents Nos. 2 and 3, reduced their sentence to the period already undergone, viz., one and a half months. Notice was issued by this Court against the reduction of the sentence by the High Court.