RAJBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rajbir Singh, the appellant has brought this appeal against the judgment dated 13.03.2013 passed by learned Additional Sessions Judge, Panipat vide which the appellant has been held guilty for an offence punishable under section 411 IPC and was convicted thereunder vide separate order of the same date. He has been sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.2000/- with further rigorous imprisonment for a period of one month in default of payment of fine.

(2.) Learned counsel for the appellant does not challenge the judgment of his conviction for the offence punishable under section 411 IPC. He wants to be heard on quantum of sentence. He has submitted that the appellant is not a previous convict. According to him, not even a case is pending against him. According to him, the nature of the offence is also such where trial court should have granted him opportunity to reform himself. According to him, the sentence of one year for the offence punishable under section 411 IPC is on higher side.

(3.) Learned State counsel, on the other hand, has submitted that there is no ground to reduce the sentence.