Harbans Lal, J. - (1.) Heard. Admit. Record has already been received.
(2.) In this revision petition filed under Section 397/401 Cr.P.C., prayer has been made for suspension of sentence imposed upon petitioner who has been convicted by the learned Special Judge (Communal Riots)-cum-Additional Chief Judicial Magistrate, Jaipur City, Jaipur vide order dated 17.12.2002 for offences under Sections 451, 354 and 504 I.RC.with a fine of Rs. 500/- with default stipulation and which judgment has been upheld by the learned Special Judge (Sati Niwaran) Rajasthan-cum-Additional Sessions Judge, Jaipur City, Jaipur in Criminal Appeal No. 148/2006 vide order dated 6.7.2006. The maximum sentence imposed upon the petitioner is one year Simple Imprisonment.
(3.) Having considered the submissions made at the bar, the fact that he was on bail during trial, the short period of sentence imposed upon him and there is no immediate prospect of his revision being head in near future, I deem it just and proper to suspend the sentence of the petitioner.;