D.N. Joshi, J. - (1.) This Criminal Revision has been preferred against the judgment passed by the learned Additional Sessions Judge No. 2, Chittorgarh dated 19.2.2003 in Criminal Appeal No. 12/2002, dismissing the appeal. The accused was convicted u/ss. 279, 337 and 338 IPC as under: ...[VERNACULAR TEXT OMITTED]...
(2.) Heard learned counsel for the petitioner Shri N.K. Rastogi and the learned Public Prosecutor.
(3.) Learned counsel does not want to challenge the finding of conviction, but prayed for reduction of sentence to the period already undergone.;