LACHHAM SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS revision is directed against the judg­ment and order dated 07.01.2005, passed by Sessions Judge, Nainital, in Criminal Appeal No. 26 of 2004, whereby the conviction of the revisionist under Section 304-A of I.P.C. and under Section 51 of the Wild Life (Protection) Act, 1972, is affirmed by said court.

(2.) HEARD learned counsel for the par­ties and perused the record.

(3.) LEARNED counsel for the revision­ist submitted that the revisionist only prays for reduction in sentence awarded by the appellate court. The conviction affirmed by the appellate court is not challenged during the arguments. It is submitted on behalf of the revisionist that revisionist has already spent about 1½ months in jail. It is further submitted that the revisionist is 77 years old person, and no useful purpose would be served by sending him to jail again, at this age.