JUGNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the parties and with their assistance, have gone through the record of the case.

(2.) Counsel for the petitioner has not challenged the conviction of the petitioner and, rightly too, in view of the Statements of the injured witnesses whose testimony is supported by the medical evidence, but he has simply prayed that the occurrence had taken place on 16th November, 1983 and since then the petitioner is suffering the vagaries of the criminal proceedings. I am of the opinion that the ends of justice will suffice if the substantive sentence of the petitioner is reduced and the same is hereby reduced to six months.

(3.) With this modification in the quantum of sentence, the revision petition stands disposed of.