NASEEM Vs. STATE

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner submits on instruction that the Petitioner is not challenging the conviction and order on sentence passed by the learned Trial Court; which were upheld in appeal before learned Additional Sessions Judge. Only he is asking to release the Petitioner on the sentence already undergone.

(2.) I note that the Petitioner was held guilty under Section 53/116 D.P. Act vide judgment dated 09.03.2011 and vide order on sentence dated 17.03.2011 passed by learned Trial Court, has been sentenced to undergo RI for 04 months & fine of Rs. 3,000/ -

(3.) LEARNED Counsel for the Petitioner submits that Petitioner has already deposited the fine of Rs. 3,000/ -