SUBHASH Vs. LOCAL HEALTH AUTHORITY

JUDGEMENT

(1.) BY way of present Criminal Revision Petition under Section 397/411 Cr.P.C., the petitioner has prayed for reduction of sentence awarded to him by the First Appellate Court. The First Appellant Court upheld the conviction and sentence of the petitioner under Section 16 (1) (1A) r/w Section 7 of the P.F.A. Act as awarded to him by the trial court. The petitioner was sentenced to undergo rigorous imprisonment for a period of six months with fine of ` 5,000/-.

(2.) COUNSEL for the petitioner stated that petitioner was suffering from various ailments and he had already undergone more than half of the imprisonment and he had also faced trial for about 15 years. Therefore, the imprisonment already undergone by the petitioner should be considered sufficient.