KISHORIA Vs. STATEOF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the appellant has not challenged the conviction of the appellant. He however, urged that the appellant is in custody since 30 -7 -1982. More than four years have passed, his sentence may be reduced to the period of his custody.

(3.) THE appellant is in custody since the date of his arrest and more than four years have passed. In my opinion, the sentence upto the period of his custody is adequate.