SUKHDEV SINGH ALIAS BABBU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER was found guilty under Sections 384, 506 of the Indian Penal Code and 25 of the Arms Act, 1959 and was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1000/ -and in default to further undergo rigorous imprisonment for a period of two months under Section 384 IPC. He was further sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/ -and in default to further undergo rigorous imprisonment for a period of one month under Section 506 IPC. Petitioner was further sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/ -and in default to further undergo rigorous imprisonment for a period of one month. All the sentences were ordered to run concurrently. The appeal preferred by the revisionist was dismissed by the learned Additional Sessions Judge, Barnala, vide judgment dated 22.9.2010 and order passed by the learned Trial Court was affirmed.

(2.) LEARNED Counsel for the Petitioner does not want to press the present revision on merit and only requests that since Petitioner was found guilty under Sections 384, 506 of the Indian Penal Code and 25 of the Arms Act, 1959. Since maximum period of sentence is one year, hence the Petitioner may be released on probation.

(3.) I have heard learned Counsel for the parties and gone through the record. The sword of damocles is not to hangover the head of the Petitioner for all times to come. He has suffered mental agony due to registration of this criminal case against him. The Petitioner has already undergone for about two months in this case.