JAGRUP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY filing this revision petition, convicts Jagrup Singh and Pritam Kaur have assailed their conviction and sentence recorded by the courts below. Petitioners and their co-accused Ghokha Ram stand convicted under sections 420, 465, 468 and 471 read with section 120-B IPC. Each convict was sentenced by trial Magistrate to undergo rigorous imprisonment for three years and to pay fine of Rs. 500/- for each of the four offences. All the substantive sentences were ordered to run concurrently.

(2.) IN appeal, sentence of imprisonment has been reduced to imprisonment for 2 1/2 years for each of the offences. Vide order dated 2.4.2013, conviction of the petitioners has been upheld and notice of motion in the revision petition has been issued re: quantum of sentence only. Custody certificates of the petitioners filed today in Court by State counsel are taken on record subject to all just exceptions.

(3.) COUNSEL for the petitioners contended that the petitioners are ready to deposit back the amount in question (half each by the two petitioners) with the government. It was accordingly prayed that the sentence of the petitioners be reduced to the period already undergone by them. I have carefully considered the matter.