TINDARAM @ MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for appellant, at the very outset, submitted that he is not challenging the order of conviction of appellant passed by the trial Court and his only request is to reduce the sentence of imprisonment of appellant passed by the trial Court under Section 363 IPC from 5 years' rigorous imprisonment and under Sections 366 and 376 IPC from 7 years' rigorous imprisonment to a period of 4 years, 10 months and 26 days, already undergone by appellant or to a reasonable period of imprisonment, in each offence, which this Court thinks fit and proper.

(3.) Learned counsel for the State did not oppose the prayer of the learned counsel for appellant, seriously, in view of the fact that appellant is not challenging his order of conviction.