K.S. Lodha, J. - (1.)The accused Poonja has been convicted u/s 307 and 326 I. P. C. and sentenced to five years' R. I. under each count. Both the sentences have been made concurrent. Against his conviction and sentence dated 16. 11. 81, he has filed this appeal through jail.
(2.)I have heard the learned Amicus Curiae and the learned P.P. and have gone through the record.
(3.)The learned Amicus Curiae does not challenge the conviction of the appellant and in my opinion, rightly so. The learned Amicus Curiae has however, urged that the sentence awarded to the appellant is a little bit harsh and he has already undergone a major part thereof. Therefore, it may be reduced to that already undergone.