MAJOR SINGH Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) LEARNED counsel for the petitioner pleads that he presses the revision petition only qua quantum of sentence and does not challenge the conviction of the petitioner as recorded by the learned Courts below. So, the present revision petition is hereby admitted qua the quantum of sentence only. The same is taken up on the board of this Court for final disposal.

(2.) PETITIONER -Major Singh was held guilty and convicted by the learned trial Court for the offences punishable under Sections 411, 468, 471 and 474 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") vide impugned judgment dated 24.1.2014 and vide a separate order of even date, he was sentenced to undergo rigorous imprisonment of three years and to pay a fine of Rs. 500/ - for each offence. In default of payment of fine, he was further ordered to undergo imprisonment for a period of one month. The petitioner preferred an appeal against his conviction and sentence. His appeal against the conviction was dismissed with modification of sentence vide impugned judgment dated 11.12.2014. Aggrieved against the aforesaid judgments, the present revision petition has been preferred.

(3.) AT the very outset, learned counsel for the petitioner pleads that he does not challenge the conviction of the petitioner as recorded by the learned trial court. He only presses the petition on the quantum of sentence. He pleaded that the petitioner is more than 62 years of age. He is not a previous convict and was never indulged in any other criminal activity. He further contended that the petitioner is facing the agony of this litigation since the year 2002. He is in custody for the last ten months, which is quite a sufficient period. He further contended that both the Courts below have committed illegality in the impugned orders as it is not mentioned as to whether the sentence awarded to the petitioner would run concurrently. He pleaded that all the sentences should be ordered to run concurrently.