RAJEEV CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for appellant has filed an application for early hearing of the appeal on the ground that appellant is in jail for last more than five years, therefore, appeal be heard at an early date.

(2.) Application is allowed. At the request of learned counsel for parties, the arguments were heard and appeal is being disposed off finally.

(3.) Learned counsel for appellant, at the very outset, submitted that he is not challenging the order of conviction of appellant passed by trial court in view of overwhelming prosecution evidence against appellant, but his submission is that sentence of imprisonment of the appellant under Section 394 IPC be reduced from ten years rigorous imprisonment to a period of imprisonment about five years three months already undergone by him or to a reasonable period, which this Court thinks fit and proper.