RAJPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment dated 06.12.2012 passed by learned Additional Sessions Judge, Patiala, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offences punishable under Sections 279, 337 and 338 of the Indian Penal Code was dismissed with a modification in the term of sentence awarded under Section 338, IPC, from one year to eight month.

(2.) When the criminal revision petition came up for preliminary hearing at that time, learned counsel for the petitioner submitted that he did not want to challenge the verdict of conviction recorded against the petitioner for the offences punishable under Sections 279, 337 and 338, IPC. However, he submitted that in view of the facts and circumstances of the case, the sentence awarded to the petitioner was on higher side. Therefore, the notice of motion was issued for that limited purpose.

(3.) While deciding the issue, this Court deems it necessary to evaluate the facts to satisfy the conscience of this Court with regard to the verdict of guilt returned by both the Courts below. The counsel for the parties have agreed that let this criminal revision petition be finally disposed of at this stage.