Chhattisgarh High Court: A Single Judge Bench comprising of Vimla Singh Kapoor, J. reduced the sentence of the applicant as he had already spent some time in the jail.
The applicant through his counsel Manoj Mishra has challenged the order whereby he has been charged under Sections 456 and 354 IPC with RI for six months including a fine for the outrage of modesty which further has been affirmed by an appeal. It was contended that the conviction has not been made on merits and the fact that the case was quite old and the applicant has already remained in jail for some time.
Considering the sentence and the fact that the incident had taken place in the year 2002 along with the fact that the applicant was in jail for some days and was leading a well-settled life with responsibilities, the Court thinks it proper to reduce the sentence imposed to the period already undergone.
Accordingly, the revision petition stood allowed in part. [Lal Sai v. State of Chhattisgarh, 2018 SCC OnLine Chh 670, decided on 17-12-2018]