BHAI LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A.

(2.) I have perused the judgment. The learned Sessions Judge while hearing the appeal has already dealt with these applicants with greatest compassion and leniency. No further leniency or compassion these applicants deserve. The Court of law cannot become a tool in the hands of the offenders. Sentencing has to be made in a reasonable manner and giving a go-by completely to reasonableness will only help the accused to the detriment of society. The sentence should always be commensurate to the nature of the offence. The gravity of the offence, number and nature of injuries all have to be given due weightage before considering any reduction in sentence. Nature of the offence has an equal role in the sentencing of an accused.The sentence can be exonerated to a certain extent commensurate to the gravamen of the offence committed by the offenders. This principle should be borne in the mind by Courts below while reducing the sentence of a convict in the exercise of appellate jurisdiction especially. However, I do not find any merit to disturb the sentences so leniently awarded to the applicants by the lower appellate Court.

(3.) In the circumstances this revision has no merit and is accordingly dismissed. Revision dismissed.