RAMESH CHANDRA Vs. STATE OF RAJ.

JUDGEMENT

(1.) By judgment dated 6.12.2006 passed by Additional Sessions Judge, Nimbahera, District Chittorgarh in Sessions Case No. 43/2005, the said court had acquitted accused Chhagan Lal from all the charges but convicted and sentenced the remaining two accused Raju and Ramesh Chandra as follows:-

(2.) Appellant Ramesh Chandra has not challenged his conviction under Section 307 IPC, but the only prayer is for reduction of sentence. He has submitted that he has already suffered two years imprisonment and the trial court had passed sentence only of three years rigorous imprisonment against him with fine of Rs.500/-. His prayer is only for release on undergone sentence.

(3.) We have perused the participation of accused-appellant Ramesh Chandra in the crime alleged and after hearing arguments from both the sides and looking to the injuries of injured, we are convinced that the sentence of accused Ramesh Chandra deserves to be reduced to two years rigorous imprisonment with a fine of Rs.500/- and, in default of payment of fine, he will have to suffer one month's additional rigorous imprisonment.