GIRD HARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 1.5.97 passed by learned Special Judge, S.C. & S.l. (Prevention of Atrocities) Cases, Baran, confiding the conviction and sentence passed by the learned trial court for the offences u/s 326 and 324 IPC.

(2.) The facts of the case are contained in the judgment of two courts below and moreso in the judgment of the trial court in detail, but the only prayer which has been made by the learned counsel for the petitioner is that the case is of the year 1991 and the accused petitioner has already undergone some sentence. He submits that the accused petitioner should be released to the sentence already undergone by him. He has cited before me 1992 Cr.L.R. (Raj.) Gurucharan & Ors. Vs. State of Rajasthan .

(3.) There can be no dispute that the incident relates to the year 1991. Accused petitioner Girdhari Lal was convicted and sentenced one year's RI with fine of Rs.1000.00 in default of payment of fine, three months RI for the offence u/s 326 Penal Code and u/s 324 Penal Code six months' RI with fine of Rs.200.00 in default of payment of fine to further undergo one month's RI.