BALJIT SINGH @ BITLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) There is a delay of 156 days in filing the present revision petition.

(2.) LEARNED counsel for the petitioner submits that although he has good case on merits but he has restricted his argument only qua quantum of sentence. Learned counsel also submits that in case, the sentence of the petitioner is reduced to the period already undergone, he will not contest the conviction as the petitioner has faced the agony of trial since registration of FIR i.e. 18.07.2001 and he is not a habitual offender.

(3.) AS per custody certificate, the petitioner has already undergone more than one year of actual sentence against the total sentence of three years and as such, the custody period of the petitioner has not been disputed.