CHUNUWA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.S. Sharma, learned Counsel for the revisionist and learned A.G.A. for the State.

(2.) Learned Counsel for both the parties have agreed that this revision may be disposed of finally at this stage itself.

(3.) Learned Counsel for the revisionist has, at the outset not challenged the conviction of the applicant under Sections 323 and 437, I.P.C. on merits. He has simply prayed for reduction in substantive sentence on the grounds that the accused has been undergoing the ordeal of long trial lasting over the period of about 5-3/4 years.