ROSHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the judgment of learned Sessions Judge, Balotra dated 16th May, 1984 whereby the conviction of the petitioner u/s. 7/16 and sentence of six months S.I. with a fine of Rs. 1000.00, in default of payment of fine two months S.I. passed by the learned Chief Judicial Magistrate by his order dated 22-4-81 was confirmed.

(2.) Mr. Suresh Kumbhat, learned counsel for the petitioner has not challenged the conviction of the petitioner. However, he has submitted that the incident is of the year 1980 and more than 11 years have passed, so a lenient view may be taken as sentence.

(3.) Mrs. Chandralekha, learned Public Prosecutor has not been able to controvert the facts.