RAMANAND DAS Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed under Section 374 Cr.P.C. against the judgment dated 7.7.2011, passed by the learned Additional Sessions Judge, Agar, Shajapur, in S.T.No.183/2010, whereby the appellant has been convicted under Section 307 of the IPC and sentenced to undergo R.I.for 10 years with fine of Rs.1000/- and in default of payment of fine to further undergo one month Simple Imprisonment.

(2.) Counsel for the appellant does not press this appeal on merits and submits that the appellant is in jail since 9.07.2010 and he is the only person to look after his paralytic uncle. He prays for reduction of sentence. He further submits that the petitioner is aged about 25 years and he is not a previous convict.

(3.) In view of the aforesaid, the appeal filed by the appellant is partly allowed. Accordingly, while maintaining his conviction, the sentence awarded to him is reduced to the R.I. for 5 years. In case the appellant is not wanted in any other case, he be released forthwith.