JAGDISH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Having heard the learned counsel for the parties and having gone through the impugned judgments, I am satisfied that the learned courts below have rightly convicted the petitioner for the offences under Sec. 457 and 380 IPC. Learned counsel for the petitioner took me through the entire evidence also and even thereafter I am satisfied that both the offences are sufficiently established against the petitioner.

(2.) The findings of conviction recorded by the learned courts below, therefore, do not require any interference and they are upheld.

(3.) Thereafter the learned counsel submitted that the petitioner be given benefit of probation of Offenders Act. Suffice it to say that the learned Sessions Judge has given sufficient reasons for declining to give such benefit as well. Then it was submitted that the sentence awarded to the petitioner being excessive, be reduced.