CHAMAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed by petitioner Chaman Lal against judgment dated 26.8.2010 passed by Addl. Sessions Judge, Kapurthala vide which the appeal filed by him against judgment of conviction and order of sentence dated 6th February, 2007 passed by Judicial Magistrate I Class, Phagwara has been dismissed and conviction and sentence upheld.

(2.) Notice in the revision as well as in the application for suspension of sentence was issued on 6th October, 2010.

(3.) Learned Counsel for the petitioner at the very outset submits that he does not want to contest the conviction of the petitioner but prays for reduction in the sentence to the period already undergone as he has suffered the agony of protracted trial since 27th January, 2005. Against the total sentence of one year, the petitioner has undergone 2 months 22 days of actual sentence. He is poor Crl. Revision No. 2762 of 2010 person and is the only bread winner of his family.