BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision has been filed for setting aside the judgment dated 7.9.2011, passed by the learned Sessions Judge, Mansa, whereby the appeal filed against the judgment /order of sentence dated 7.3.2011, passed by the learned Sub Divisional Judicial Magistrate, Sardulgarh, whereby the petitioner alongwith other co-accused was convicted and sentenced to undergo RI for a period of two years and to pay a fine of Rs.2000/-; in default of payment of fine to further undergo RI for a period of three months under Section 326 IPC; RI for a period of one year and to pay a fine of Rs.1000/-; in default of payment of fine to further undergo RI for two months under Section 324 Indian Penal Code and RI for a period of six months under Section 323/34 of the IPC, was dismissed.

(2.) As per the order dated 14.5.2012, the learned counsel for the petitioner has confined his argument only to the extent of the quantum of sentence. Learned counsel has submitted that the petitioner has already undergone about 14 months including remission. Learned counsel for the petitioner without assailing the findings returned by the learned trial Court on merits, made a submission that the sentence may be reduced to the period already undergone.

(3.) I have heard the learned counsel for the parties and perused the record carefully.