CHHOTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant revision had been preferred against the impugned judgment of conviction dated 06.11.2019 passed by the learned Additional Sessions Judge, Bhiwani, vide which the petitioner was convicted under Sections 354A and 354D IPC and sentenced as under:-

(2.) Both the sentences were ordered to run concurrently.

(3.) Learned counsel for the petitioner at the very outset has not challenged the order of conviction but restricts his prayer that the sentence of the petitioner be reduced to the period already undergone by him as he is a first time offender and is not involved in any other criminal case. Hence, a lenient view be taken.