ROSHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision is directed against the appellate judgment dated 29.8.98 passed by the learned Addl. Sessions Judge No. 1 Sri Ganganagar whereby he upheld the conviction of the petitioner under Sec. 354, 341 and 323 Penal Code and sentence of six months S.I. and a fine of Rs. 500.00 under the first count, one month S.I. and a fine of Rs. 100.00 under the sound count and one month S.I. and a fine of Rs. 100.00 under the third count.

(2.) It is not necessary to state the facts of the case is Mr. Garg frankly concedes that the prosecution has successfully brought home the guilt of the accused and he does not challenge the conviction of the petitioner. The only submission of Mr. Garg is that the petitioner has already remained in custody for 17 days and keeping in view the fact that he has faced the rigour of trial for five years, this should be considered sufficient sentence.

(3.) The learned Public Prosecutor does not seriously oppose the request of Mr. Garg.