Punjab-Haryana High Court
Ram Murti Son Of Kishori Lal vs The State Of Punjab on 22 January, 2003
Author: R.L. Anand
Bench: R.L. Anand
ORDER R.L. Anand, J.
1. 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 sample was taken on 25.4.1986 and since then he is facing the vagaries of the criminal proceedings. The contention of the learned counsel for the petitioner has not been seriously opposed by the counsel for the respondent.
2. It is proved on the record that the sample of cow milk was taken on 25.4.1986 and since then the petitioner is suffering the vagaries of the criminal proceedings. Relying upon the judgments of this Court reported as 2003 (1) RCR 10 Hardwari Lal v. State of Haryana, 2003 (1) RCR (Criminal) 120 Chaman Lal v. U.T. Chandigarh and 2003 (1) RCR (Criminal) 121 Gurdev Singh v. U.T. Chandigarh, the substantive sentence of the petitioner stands reduced to the one already undergone.
3. With this modification in the matter of sentence, the revision stands disposed of.