@JUDGMENTTAG-ORDER
R.L. Anand, J.@mdashThe learned counsel for the petitioner has not challenged the conviction of the petitioner but has only prayed that he is not the main accused as he was only the attesting witness of the sale deed. The main accused was the brother of the complainant. The petitioner is an old man and he has already undergone more than one month''s sentence and, therefore, he may be visited with leniency in the matter of sentence. The learned counsel for the respondent has no objection so far as the reduction of the sentence is concerned which is hereby reduced to four months. The imposition of fine is not disturbed.
2. With this modification in the matter of sentence, the revision stands disposed of.
