RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) CONVICTS Ranbir Singh, Dharambir, Nirmala and Parmod have filed this revision petition against their conviction and sentence ordered by the courts below. The petitioners stand convicted under section 498-A IPC and have been sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs. 1000/- each. Fine amount was paid in the trial court. Vide motion order 20.3.2013, conviction of the petitioners has been upheld and notice of motion has been issued in the revision petition re: quantum of sentence only.

(2.) CUSTODY certificates of the petitioners filed today in Court by State counsel are taken on record subject to all just exceptions. I have heard counsel for the parties and perused the case file. Petitioner no. 4 Parmod is husband of the complainant. Petitioners no. 1 and 3 are parents of petitioner no. 4 whereas petitioner no. 2 is maternal uncle of petitioner no. 4.

(3.) LEARNED State counsel while conceding that petitioners no. 1 to 3 are aged above 60 years opposed the prayer for reduction in sentence. I have carefully considered the matter. Keeping in view all the circumstances including the age of petitioners no. 1 to 3 and their relationship with the complainant, I am of the considered view that ends of justice would be met if their sentence of imprisonment is reduced to the period already undergone by them in custody and sentence of petitioner no. 4 be reduced to rigorous imprisonment for nine months while maintaining the sentence in other respects. It is ordered accordingly.