Prashant Kumar Agarwal, J. - (1.) HEARD learned counsel for the parties. The accused -appellant has preferred this appeal under Section 374 Cr.P.C. against the judgment of conviction and order of sentence dated 16.12.2010 passed by Special Judge, Women Atrocities & Dowry Cases, Jaipur City, Jaipur in Sessions Case No. 133/2002 whereby the accused -appellant has been convicted and sentenced as under:
(2.) IT was further ordered that all the substantive sentences awarded to the accused -appellant shall run concurrently. Being aggrieved by the conviction and sentence awarded by the trial Court, the appellant has filed this appeal under Section 374 Cr.P.C. it is to be noted that by the same judgment and order, the learned trial Court has convicted Shri Harish, Shri Yogesh and Shri Islam also and they have also filed separate appeals, which are pending before this Court.
(3.) LEARNED counsel for the appellant submitted that having served the substantial part of the sentence awarded to the appellant for the offences punishable under Section 376 & 376 read with Section 120B IPC, now he does not want to challenge his conviction. Learned counsel further submitted that the appellant has already served/undergone the period of more than seven years of imprisonment as against the maximum sentence of ten years awarded by the trial Court. It was further submitted by the learned counsel that the appellant has already served the minimum sentence of seven years prescribed for the aforesaid offences. It was prayed that the substantive sentences awarded to the appellant for the offences under Section 376 & 376 read with Section 120B IPC may be reduced/modified to the extent of sentence already undergone by the appellant.;