RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On the request of the parties, the case is finally taken up for final hearing.

(2.) This revision petition is directed against the judgment dated 23-10-1999 passed by the learned AddI. Sessions, Judge No. 2 Sri Ganganagar upholding the conviction of the petitioner of offence under Section 411, I.P.C. and sentenced him to six months R.I. and to pay a fine of Rs. 500/- and in default of payment to further undergo one months S.I.

(3.) The learned Counsel has not challenged the conviction of the petitioner of offence under Section 411, I.P.C. However, I have gone through the judgment of the Appellate Court and the trial court. I have also perused the record. The finding of fact does not call for any interference by this Court in its revisional jurisdiction. It is however, submitted that the sentence awarded is excessive and as such, the same may be reduced to the period already undergone. This prayer has been opposed by the learned Public Prosecutor. Considering the facts and circumstances of the case, in my view, the ends of justice would meet if the sentence awarded is reduced to the period already undergone.