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Judgment
2 paragraphs · 130 wordsR.L. Anand, J.—Learned counsel for the petitioner has not challenged the conviction of the petitioner. He has simply prayed that the petitioner may be visited with leniency in the matter of sentence as present revision was filed in the High Court in the year 1990 and first information report was registered in the year 1981 and since then the petitioner is suffering the vagaries of the criminal proceedings. It was also submitted by the counsel for the petitioner that his client has already suffered four months of the sentence. Keeping in view the fact that the petitioner is suffering the vagaries of the criminal proceedings since 1981, his substantive sentence is nearby reduced to six months.
With this modification in the matter of sentence the revision stands disposed of.