JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jagjit Singh was convicted for an offence under Sections 326 and 324 of the Indian Penal Code ('IPC' for short) vide judgment dated 24.11.2009 passed by the Judicial Magistrate First Class Moga. Vide order of even date, Petitioner was ordered to undergo the following sentence: <FRM>JUDGEMENT_546_LAWS(P&H)12_2010.htm</FRM>

(2.) During the course of arguments, learned Counsel for the Petitioner, has not challenged the conviction of the Petitioner under Sections 326, 324 IPC but has submitted that the sentence qua imprisonment of the Petitioner be reduced to already undergone by him. Learned Counsel for the Petitioner has submitted that the Petitioner is the sole bread earner of the family and is facing the criminal proceedings for the last five years.

(3.) Keeping in view the facts and circumstances of the case, it is a fit case where the sentence qua imprisonment is liable to be reduced to already undergone by the Petitioner. Petitioner has undergone about seven months of actual sentence and is not involved in any other criminal case as is evident from the custody certificate of the Petitioner placed on record by the learned State counsel. However, it would be appropriate to allow some compensation to the injured Inderjit Singh.