LAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused appellant Lal Singh has filed this appeal against the judgment and order dated 16.12.1988 of the Additional Sessions Judge No. 1 Bharatpur in Sessions Case No. 41/1987 whereby he has been convicted under Section 325 I.P.C. to suffer sentence of one year R.I. and fine of Rs. 3,000/- and in default of payment of fine to further suffer three months R.I.

(2.) The learned counsel for the appellant has not challenged the conviction of the appellant under Section 325 I.P.C. but he has only requested that the occurrence took place on 15.2.1987 which is 26 years ago and the accused appellant is having family and he belongs to a respectable family, hence, he should be released on probation.

(3.) The learned Public Prosecutor opposed the same.