MANI RAM AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AFTER notice to the Public Prosecutor, this revision is itself heard.

(2.) THE learned Counsel for the petitioners has not challenged the conviction of the petitioners. He, however, submitted that the sentence awarded to the petitioners is severe particularly in the back ground in which the occurrence has taken place. The learned Counsel for the petitioners further submitted that the complainant teased the girl and consequently the petitioner thrashed the complainant with slaps and fists. The petitioners have remained in custody for about four days. It would be proper to reduce the sentence to the period of their custody and to impose fine on them.

(3.) THE learned Counsel for the petitioner submits that a month's time may be allowed to deposit the amount. Fifteen days time is allowed for depositing the amount in the trial Court.