KRISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present revision petition against the judgment 12/9/2008 passed by the Additional Sessions Judge, Bathinda and the judgment of conviction and order of sentence dtd. 6/6/2008 passed by the Judicial Magistrate 1st Class, Bathinda, whereby, the petitioner had been convicted for the offence punishable under Ss. 25 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of 01 year and to pay a fine of Rs.1,000.00 along with default stipulation.

(2.) At the outset, learned counsel appearing on behalf of the petitioner submitted that he does not wish to challenge the judgment of conviction, however, some leniency may be shown, while awarding the sentence to the petitioner. Even though, learned counsel for the petitioner has not challenged the judgment of conviction, still this Court is proceeding to examine the evidence in the present case in the light of the settled canons of law.

(3.) Brief facts of the case, as noticed in para 2 of the impugned judgment dtd. 12/9/2008 passed by the Additional Sessions Judge, Bathinda, are as under:-