SUMER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved by the order of Additional Sessions Judge, Behror, (Alwar) passed in Criminal Appeal No. 28/2002 on 5.6.2002, upholding the order of conviction and sentence of the accused-petitioner, passed by Judicial Magistrate, Behror, in Criminal Case No. 111/2000, for offence tinder Sections 457 and 380 I.P.C., this revision petition has been filed.

(2.) Heard the parties.

(3.) Learned Counsel for the accused-petitioner, without going into the merits of the case, prayed for mercy, stating that this the first offences of the accused and there has not been any previous conviction and there has not been any previous conviction and that he has already suffered incarceration for a period of 1 year, 3 months and 5 days.