(1.) THIS revision is directed against the judgment dated 8.9.2000 passed by 3rd Additional Sessions Judge, Sitamarhi, in Cr. Appeal No. 25/96/8/97. The revisionist was convicted by the trial court for the offence under Sections 323 and 326 I.P.C. and he was sentenced to undergo R.I. for one year and two years respectively. The appellate court reduced the sentence to one year and imposed a fine of Rs. 2000/ - for the offence under Section 326 I.P.C. The appellate court released the revisionist for the offence under Section 323 I.P.C. under the provisions of Section 3 of the Probation of Offenders Act.
(2.) IT has been submitted that the petitioner had remained in custody for near about five months and he was aged 35 years at the time of trial court 'sjudgment and now he is aged about 50 years. So, lenient view may be taken.
(3.) IN the result, this revision is dismissed.