RAM PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned Public Prosecutor finally. The learned counsel for the petitioner submits that the accused -petitioner was convicted for offence under Sections 6/8 of the Rajasthan Bovine Act, 1955 and was punished for six months rigorous imprisonment with a fine of Rs. 2,000/ - by the learned Trial Court vide judgment dated 19.09.2012 in Criminal Misc. Case No. 177/2003. Against that judgment, the petitioner preferred an appeal before learned Sessions Judge, Chittorgarh but the learned Appellate Court dismissed the appeal and maintained the conviction and sentenced awarded to him.

(2.) THE learned counsel for the petitioner further submits that the petitioner is behind the bars since 11.12.2004 and sentence awarded to him is excessive. The learned counsel for the petitioner further vehemently argued that the petitioner is facing trial since the year 1995 and as such almost 19 years have been passed and therefore, the learned counsel prays to reduce the sentence already undergone by him for the aforesaid offences.

(3.) THE learned Public Prosecutor vehemently opposed the prayer and submits that it is case in which allegations are of serious nature and when the petitioner is not challenging the conviction then, the punishment awarded to the petitioner is appropriate and justified and therefore, the instant revision petition may be dismissed.