PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal revision petition under Section 397 read with Section 401 Cr.P.C., the accused-petitioner has challenged the impugned judgment of conviction and sentence dated 24.6.2003 passed by learned Addl. Sessions Judge No. 4, Jaipur City, Jaipur (for short "the appellate Court ") in Criminal Appeal No. 32/2003 by which the appeal of the accused-petitioner was dismissed and against the judgment dated 14.2.2003 passed by learned Addl. Chief Judicial Magistrate No. 3, Jaipur City, Jaipur (for short "the trial Court "), whereby the accused-petitioner was convicted for the offence under Sections 279 and 304-A I.P.C.

(2.) In this appeal learned counsel appearing on behalf of accused-petitioner has made a request to the Court that he is not challenging the conviction part of the judgments of Courts below but he is only requesting to the Court that the sentence of the accused-petitioner be reduced for the period already undergone.

(3.) He has further urged to this Court that in the instant case the alleged incident has taken place on 13.8.1989 i.e. approx. more than 20 years ago from today and the accused-petitioner has remained in judicial lock near-about 72 days. Lastly, he submits that the accused-petitioner is having his family and his children are in marriageable age.