PURAN SINGH Vs. STATE

JUDGEMENT

(1.) With the consent of learned counsel for parties, matter is taken up for disposal.

(2.) On 28.09.2011, following order was passed by this Court: -

(3.) Vide the instant petition, learned counsel for petitioner, after seeking instructions submits that he does not dispute the conviction order, he only prays that the order of sentence dated 30.10.2010 and judgment dated 24.12.2010 passed by learned District Judge -II cum ASJ (North) Delhi be modified to the extent of already undergone.