RAM NIHORA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) While admitting instant Cr.Revision on 31.01.2003, it was held that this application will be heard only on the question of sentence.

(2.) Petitioner was held guilty for an offence punishable under Section 3 RP(U.P) Act by the trial court of S.D.J.M., Patna in R.P.F.(Danapur)P.S.Case No.3(4)88 and found its concurrence in Cr.Appeal No.237 of 1989 by vide judgment dated 28.09.2002 including the quantum of sentence so inflicted upon the petitioner as R.I. for one year by Additional Sessions Judge-XI, Patna.

(3.) The learned counsel for the petitioner relying upon 2002(1) PLJR 705 has submitted that the Hon'ble Court had considered the plea of the petitioner in that very case by modifying the quantum of sentence as the period already undergone, hence it is a fit case, where in similar preference is solicited.