KARNAIL SINGH @ HERO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 14.10.2013, passed by the learned Additional Sessions Judge, Sri Muktsar Sahib, dismissing the appeal filed by the petitioner against the judgment /order dated 18.12.2012, passed by the learned Chief Judicial Magistrate, Sri Muktsar Sahib, convicting the petitioner under Section 13-A of Public Gambling Act, 1867 and sentencing rigorous imprisonment for a period of five months.

(2.) Learned counsel for the petitioner at the very outset states that he does not want to challenge the judgment of the conviction on merits. He further submits that the petitioner is 54 years of age and he is the sole bread earner of the family. He prays that a lenient view may be taken in the matter of sentence. The petitioner has already undergone for a period of about two months.

(3.) Heard and perused.