VIJAY BISHNOI,J. - (1.) This criminal appeal under Section 374(2) Cr.P.C. has been filed on behalf of the appellant being aggrieved with the judgment dated 05.01.2013 passed by the Sessions Judge, Sirohi (hereinafter referred to as 'the trial court') in Sessions Case No.2/2012, whereby the appellant has been convicted and sentenced as under : JUDGEMENT_141_LAWS(RAJ)3_2017_1.html All the sentences were ordered to run concurrently.
(2.) At the outset, learned counsel for the appellant has submitted that he is not challenging the findings of the trial court regarding conviction of the appellant for the aforesaid offences and is simply praying that the sentences awarded to the appellant by the trial court for the aforesaid offences be reduced to the sentence already undergone by him.
(3.) It is contended that appellant was arrested on 17.10.2011 and since then he is in custody and, as such, he has already served a substantial part of sentence, out of the sentences awarded to him by the trial court.;