SUSHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed under Sec. 482 Cr.P.C. for listing the revision filed by the petitioner for actual date of hearing.

(2.) Learning counsel for the applicant-petitioner has submitted that the present case, which has been admitted, may be heard inasmuch as the applicant is not challenging the sentence and conviction and is only praying for leniency in the sentence awarded to the applicant-petitioner.

(3.) Learned State counsel and learned counsel for respondent No. 2-complainant have stated that they have no objection in case the application is allowed and the main case is heard today itself.