RAM SWARUP Vs. STATE

JUDGEMENT

(1.) THIS is a revision against an order of the learned Sessions Judge, Bareilly, dated 15th December, 1975 dismissing an appeal of the Petitioner Ram Swarup against his conviction of an offence under Section 394/397 IPC and sentence of seven years rigorous imprisonment. The learned Sessions Judge dismissed the appeal but reduced the sentence of the Petitioner to five years rigorous imprisonment.

(2.) WHEN the revision was admitted a notice was also given to the Petitioner to show cause why his sentence should not be enhanced. Sri Keshav Sahai, learned Counsel for the Petitioner, has not pressed the revision. We have, therefore, to see whether in the present case the sentence awarded to the Petitioner was adequate or not.

(3.) FIRST information report of the incident was made at police station Nawab Ganj at 6.30 A.M. on 4th April, 1973 and the injury of Smt. Natthu was examined by Dr. A.K. Srivastava on the same day at 7.15 A.M. According to Dr. Srivastava Smt. Natthu had an incised wound 101/2 em. X 31/2 cm. bone deep on the anterior and inner part of right forearm, 9 cm. below elbow.