D.C. Dalela, J. - (1.) Heard.
(2.) The learned counsel for the revision petitioner states at Bar that he does not want to challenge the conviction of the petitioner, but he prays for leniency in the punishment, because the incident took place in 1973 and since then more than 22 years have passed.
(3.) The learned Public Prosecutor has stated at Bar that the prosecution has no objection if the sentence is reduced. The learned Public Prosecutor has stated that the accused-petitioner has already undergone 12 days imprisonment.;