JASWANT SINGH ALIAS BATTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JASWANT Singh petitioner was convicted by the Judicial Magistrate 1st Class, Ludhiana under Section 326, Indian Penal Code and was sentenced to undergo 6 months rigorous imprisonment and a fine of Rs. 500/ -. On appeal, the learned Additional Session Judge, Ludhiana, after elaborately appraising the evidence upheld the conviction and sentence of the petitioner. He has now come up by way of revision.

(2.) THE learned counsel for the petitioner has not been able to singularly challenge the petitioner's conviction on merits. The only prayer made has been for reduction in the sentence. It is pointed out that the petitioner was less than 19 years on the day of occurrence and he has already undergone 25 days imprisonment. Emphasis is also laid on the fact that the occurrence took place as far back as 1981. There is scope for reduction in the sentence in the present case keeping in view that the petitioner is below 21 years of age and the conviction has not been challenged. I accordingly reduce his sentence of imprisonment to the period already undergone by him but impose fine of Rs. 500/ - in addition to the fine imposed by the trial Court, as in my opinion, it would meet the ends of justice. In case of default of payment of fine, he shall suffer further rigorous imprisonment for 6 months. The fine, if realized, whole of it shall be paid to Jaspal Singh, P.W., as compensation. With the aforesaid modification in the sentence, the revision petition is dismissed. Petitions dismissed.