KHUSAROO KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the revisionist and the learned A.G.A.

(2.) The revisionist was convicted by the Judicial Magistrate Ist Class, Rampur on 30.3.1984 under Section 25. Arms Act and was sentenced to undergo rigorous imprisonment for one year. On appeal, learned Sessions Judge, Rampur dismissed the appeal on 28.7.1984 against which order the present revision has been filed.

(3.) Learned Counsel for the revisionist did not press the revision on merits. He, however, argued that the offence is of 1980. The revisionist faced his trial in the lower court itself for about 4 years. He had to prefer the appeal and the revision. He suffered a lot during his trial which in itself would have been sufficient punishment for the revisionist. It was further argued that the revisionist remained in custody for more than one month and no useful purpose would be served by sending the revisionist to jail after a lapse of about 18 years. It was prayed that a lenient view may be taken in the matter.