MISHRI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 1st June, 2000 passed by the 4th Additional Sessions Judge, Motihari in Cr. Appeal No. 121 of 1986, confirming the judgment of the trial Court dated 21.6.1986 passed by the trial Court in G.R. No. 1309 of 1977, Trial No. 437of 1986. The revisionist was convicted for the offence under Section 324, IPC and was sentenced to undergo RI for one year and six months by the trial Court. The appellate Court, however, reduced the period of sentence to six months.

(2.) THIS revision was admitted only on the point of sentence. It has been submitted by the revisionist 'slawyer that now 25 years have passed since the date of trial and the revisionist has advanced his age and, perhaps, the trial Court has assessed on his age as 50 years in 1986. It has further been submitted that the revisionist has incarcerated for more than a month.