BHURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In this Revision Petition filed under Section 397/401 I.P.C., petitioner is challenging validity of Judgment dated 23.12.2013 passed by Additional Sessions Judge, Shahpura, District-Bhilwara in Criminal Appeal No. 26/2009 by which the learned Appellate Court dismissed the Appeal of petitioner and affirmed the judgment of conviction and sentence passed by the Judicial Magistrate, Jahajpur, District-Bhilwara in Criminal Regular Case No. 720/1997 by which petitioner was convicted and sentenced for offence under Sections 392, 341 and 323 I.P.C.

(3.) Learned Counsel for the petitioner submits that petitioner is not challenging the conviction of the petitioner, however, it is submitted that incident is of the year 1997 that too with regard to taking away cycle and petitioner is 80 years old, therefore, sentence awarded to the petitioner which is maximum three months for offence under Section 392 I.P.C. may be reduced to the period already undergone because petitioner is ready to deposit the fine imposed by the Trial Court for the offence under Sections 323 and 341 I.P.C.