LICHMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner does not press the revision so far as it relates to the conviction. He pleads that if the Hon'ble Court deems it proper, then the accused appellant may be ordered to pay compensation to the injured complainant. The learned Counsel for the petitioner also submits that the accused has already served out most part of his sentence and in this view of the matter, it would not be appropriate if the accused serves complete jail sentence.

(2.) The learned P.P. though does not agree on this proposition that the sentence of jail should be converted into sentence of fine, but he considers that it would not be appropriate to serve the complete sentence after 8 years.

(3.) Looking to all the facts and circumstances of the case, it is ordered that in case, accused petitioner deposits a sum of Rs. 10,000/- to be paid to the injured complainant, the substantive sentence awarded to the accused petitioner will be deemed to have been converted into the sentence of fine and he will be released forthwith. If the amount is not deposited within two weeks the trial court may remand the accused to jail to serve out the sentence awarded to him. The revision is accordingly disposed of.