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Judgment
4 paragraphs · 126 wordsR.L. Anand, J.—I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.
The learned counsel for the petitioner has not challenged the conviction. He has simply prayed for mercy in the matter of sentence as the occurrence took place on 12.11.1990 and since then the petitioner is suffering the vagaries of the criminal proceedings. The counsel appearing on behalf of the State has no serious objection to the reduction of sentence.
Resultantly, the sentence of the petitioner u/s 304-A of the Indian Penal is hereby reduced to six months which shall run concurrently with the sentence awarded u/s 279 I.P.C.
With this modification in the matter of sentence, the revision stands dismissed.