ARUN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application has been admitted only so for petitioner No. 1 Arun Kumar Gupta is concerned. Learned Counsel has argued only on the point of sentence of this petitioner who, by the learned trial Court, was found guilty of having committed the offence punishable under Section 325 of the Indian Penal Code, sentencing him to undergo rigorous imprisonment for one year. The learned appellate Court, having considered the evidence and the sentence, upheld the judgment and also maintained the sentence imposed upon petitioner No. 1.

(2.) Learned Counsel for the petitioner has argued for reduction of sentence on following grounds: (i) In this case, F.I.R. was lodged in October 1992 and the trial Court delivered judgment on 7.10.1996 and the appeal was disposed of on 18.6.1998. The argument is that the petitioner has faced this case for 8 years. (ii) That the assault on the injured lady, as will also appear from the evidence, was not intentional. (iii) That the petitioner had not been convicted for any other criminal offence, nor there is anything on the record to even suggest that he was involved in any other criminal cases.

(3.) Learned Counsel submitted that this being the first case against the petitioner and for his first offence, this Court should take a lenient view on sentence.