SHYAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the conviction which is maintained by the appellate court. I see no reason to interfere with the order of conviction which is duly recorded. However, relying on a judgment reported in 1996 Criminal Law Reporter (Rajasthan) 508, it is argued by the learned Counsel that in view of the punishment for six months, the petitioner has already undergone 32 days of detention and the matter is pending since 1983, a lenient view in such circumstances be taken following the said decision. Therefore, the revision petition is partially accepted. The sentence is reduced to 32 days which has already been undergone by the accused. He be released forthwith, if not required in any other case.