GOGRAJ Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Learned counsel for the petitioner and learned Public Prosecutor appearing on behalf of the State submit that as this case is to be argued only on the point of sentence, as such it can be disposed of today. In light of the above circumstances, the case has been heard on merits and is being disposed of as under

(2.) Two courts placing reliance on the statement of Murari (victim), Satya Narain and Anil held that accused Gograj committed unnatural offence upon Murari on March 27, 1977 in his house. Keeping in view the limited scope of revision the learned counsel has rightly not challenged the conviction on facts. The only point which remains to be considered is whether the sentence to the accused petitioner is harsh or not.

(3.) Taking a conspectus of the circumstances of the case as well as that fact narrated before me that the wife of the accused is at advanced stage of pregnancy, I consider it to be in the interest of justice to reduce the sentence.