AJMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT criminal revision has been preferred by the petitioner against judgment dated 14.07.2012 passed by learned Addl. Sessions Judge, Bathinda, whereby an appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 27.10.2010 of Judicial Magistrate First Class, Phul, has been dismissed, however, sentence awarded to the petitioner under Sections 324 and 326 of the Indian Penal Code has been reduced as under:-

(2.) THE learned Trial Court had sentenced the petitioner for RI of two years under Section 324 IPC and RI of three years under Section 326 IPC. Both the sentences have been ordered to run concurrently.

(3.) NOTICE in this case was issued only qua quantum of sentence as the counsel for the petitioner did not press on merit. Mr. Makhan Singh states that petitioner is a first time offender. However, he prays that the sentence of the petitioner be suitably reduced as this criminal trial is hanging on his head like Damocle's sword for the last about seven years and it should be a sufficient mitigating circumstance to treat him leniently. Mr. Makhan Singh has further submitted that FIR relates to the year 2006 and since then a period of about seven years has elapsed. The petitioner is first offender and has suffered the ordeal for long period.