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Judgment
2 paragraphs · 148 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 but has only prayed that the petitioner may be visited with leniency in the matter of sentence as the occurrence has taken place as back as on 27.8.1986. The learned counsel for the respondent has no objection to the reduction of sentence. Keeping in view the fact that the petitioner is suffering the vagaries of the criminal proceedings for the last more than 16 years, the substantive sentence of the petitioner is hereby reduced to six months u/s 304-A IPC which shall run concurrently with the sentence awarded u/s 279 and 337 IPC. The imposition of fine is not disturbed.
With this modification in the matter of sentence, the revision stands disposed of.