VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Albeit the matter is posted for orders on application for suspension of 1 the impugned sentence but at joint request, it is being heard for final disposal of revision petition, itself.

(2.) After having argued at some length, at the outset, Shri Rohan Jain learned counsel for accused petitioner fairly conceded not to assail the 5 impugned conviction U/s. 3/25 of the Arms Act, held by trial Court (ACJM Railways, Kota) in its judgment dated 10.12.03 in Cr. Case No. 2311/03, and duly affirmed by appellate court (in jail) App. No. 3/04). However, he urged that a lenient view be taken and the impugned sentence be reduced to the term already undergone, because he has been in police custody from 18.4.03 to 1 23.4.03 and then in judicial custody since 23.4.03 till date.

(3.) The learned Public Prosecutor opposed to the reduction of sentence and he contended that from the material on record, the petitioner has been wanted in some other criminal cases in other States, and thus reiterated the contentions as advanced before the appellate court below. 1