JAI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an appeal by the appellant, Jairam, against the judgment by which he has been convicted and sentenced to two year's R.I. for the offence under Section 304(2) IPC.

(2.) THE only point pressed by Shri V.L. Mathur at the end of his arguments is that the appellant is of 72 years of age. Since he has undergone some part of the term of his sentence of imprisonment imposed by trial court, the ends of justice would be met if he is released on the sentence already undergone.

(3.) IT was argued that in case this Court is inclined to release the accused on the sentence already undergone, then substantial amount of fine should be imposed to compensate the legal representatives of the deceased including the widow.