TARLOK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The learned counsel for the petitioner has not challenged the conviction aspect. He has only prayed that the petitioner may be visited with leniency in the matter of sentence as he is suffering the vagaries of the criminal proceedings since 1980.

(2.) Keeping in view the fact that the petitioner is suffering the mental agency of the criminal proceedings for the last more than 20 years, therefore, I am inclined to reduce his substantive sentence awarded under Section 417, 468, 471 and 465 read with Section 120-B I.P.C. to four months under each of the sections. all the sentences shall run concurrently. The imposition of fine is not disturbed.

(3.) With this modification in the matter of sentence, the revision stands disposed of.