SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SAHIB Singh petitioner stood surety for the appearance of Jit Ram accused in a case under Section 379, Indian Penal Code. It appears that the accused had jumped bail and a notice was issued to the surety in this behalf. After hearing the surety the trial Magistrate imposed a penalty of Rs. 5,000/ - upon the petitioner. The learned Additional Sessions Judge, Rup Nagar, while dismissing the appeal of Sahib Singh, reduce the amount of penalty to Rs. 1,500/ -. Feeling dissatisfied, he has now come up in revision.

(2.) AT the outset, the learned counsel for the petitioner has prayed that the petitioner is a poor man and as such the penalty amount imposed on him should be reduced substantially. Considering the nature of the offence and the other circumstances of the case, the ends of justice would be met if the amount of penalty is reduced to Rs. 750/ -, and it is ordered accordingly. Except for the reduction in the amount of penalty, the revision petition is dismissed.