SHER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On request of the parties, the case is heard. The learned counsel has confined his contention only to the points of sentence.

(2.) The petitioner Sher Singh has been convicted of offence under Sec. 411 I.P.C. and sentence to 1 years R.l. On appeal the learned Addl. Sessions Judge No. 2, Sri Ganganagar while maintaining the conviction of the appellant of offence under Sec. 411 I.P.C. has reduced the sentence to the period of 3 months' simple imprisonment. It is alleged that theft was committed on 2.9.82 at the house of Sarrajdeen. Accused and Deepa @ Gurdeep Singh were tried for offence under Sec. 457 & 380 I.PC. Both the accused persons were acquitted by the trial Court for offence under Sec. 457 & 380 I.P.O. The incident is of year 1983. It is stated that the petitioner has remained in jail for a period of one month. The ends of justice would met if the sentence is reduced to the period already undergone.

(3.) In view of the aforesaid, this revision petition is partly allowed. While maintaining the conviction of offence under Sec. 411 I.P.C., the sentence is reduced to the period already undergone. Revision petition partly allowed.