Pankaj Bhandari, J. - (1.) Petitioner has preferred this revision petition aggrieved by judgment and order dated 3.6.2015 passed by Additional Chief Judicial Magistrate, Manohar Thana, Jhalawar, whereby petitioner has been convicted for offence under Section 420, 467, 468, 471 IPC and against the judgment and order dated 5.5.2018 passed by Additional Sessions Judge, Aklera, whereby the petition preferred by the petitioner was dismissed and the judgment and sentenced course affirmed.
(2.) Counsel for the petitioner is not challenging the conviction orders, his only prayer is that petitioner has faced trial for eighteen years. The registration of tractor, in question was cancelled and the same was handed over to the complainant.
(3.) It is also contended that petitioner has remained in custody for a period of 3 months 20 days. A limited prayer is that the sentence be reduced to the period already undergone by the petitioner.;