RAJ KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, the revisionist Raj Khan has challenged his conviction under Section 409 IPC. The conviction was recorded in FIR No. 29 lodged on 27.04.2006 registered at Police Station Longowal, District Sangrur. The Judicial Magistrate 1st Class, Sangrur, vide order of conviction and sentence dated 14.06.2012 convicted the petitioner and sentenced him to undergo rigorous imprisonment for a period of two years along with fine of Rs.2000/-. In default of payment of fine, he was to further undergo simple imprisonment for a period of 06 months.

(2.) The judgment was affirmed by the Addl. Sessions Judge, Sangrur, vide order dated 21.02.2015. The petitioner was taken in custody to undergo the remaining part of sentence. Aggrieved with the same, the accused has preferred the instant petition.

(3.) Today, during the course of the arguments, learned counsel for the petitioner had confined his submissions to the quantum of sentence imposed upon the petitioner.