M.C. Jain, J. - (1.)Heard learned counsel for the petitioner and the learned Public Prosecutor, for the State, after notice to him,
(2.)The learned counsel for the petitioner has not challenged the conviction of the petitioner. He, however, urged that the sentence awarded to the petitioner is severe, The accused has been convicted under Sec. 326, I.P.C., and has been sentenced to two years' rigorous imprisonment and to pay a fine at Rs. 500.00 in default, to undergo two months further rigorous imprisonment.
(3.)Looking to the nature of injury, I am inclined to reduce the substantive sentence of the petitioner from two years rigorous imprisonment to one and half year's rigorous imprisonment.