M. C. JAIN, J. - (1.) HEARD learned counsel for the parties after notice to the Public Prosecutor.
(2.) THE petitioner has been convicted for the offences u/sec. 326 I. P. C. and sentenced to 2-1/2 years rigorous imprisonment and u/sec. 447 I. P. C. and he is sentenced to one month's rigorous imprisonment. Both the sentences were ordered to run concurrently by the learned Munsif and Judicial Magistrate, First Class, Makarana by his judgment dated 5. 5. 83. His appeal was dismissed by the learned Sessions Judge, Merta vide judgment dated 10. 8. 88. Learned counsel for the petitioner has not challenged the conviction of the petitioner. He, however, urged that the petitioner is aged about 18 years. THE grievous injury has been caused to the little finger of the left hand. THE parties are near relations, so, it is urged that sentence awarded is severe and the sentence may be reduced to four months. Having regard to the facts and circumstances of the case, in my opinion, sentence of six months rigorous imprisonment would be adequate. Accordingly, the revision petition is partly allowed and conviction of the petitioner is maintained. His sentence for the offence u/sec. 326 I. P. C. is reduced to six months rigorous imprisonment. His conviction and sentence for the offence u/sec. 447 I. P. C. are maintained. It is further ordered that the petitioner shall pay a sum of Rs. 1000/- by way of compensation to the injured Shivdan. .;