BANTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant revision petition is directed against the judgment dated 1.4.2015 passed by the learned Additional Sessions Judge, Karnal affirming the judgment of conviction dated 11.9.2014 and order of sentence dated 12.9.2014 of the Judicial Magistrate Ist Class, Karnal, whereby the petitionersaccused were convicted under Section 411 of the Indian Penal Code and sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs. 500/ - each and in default of payment thereof, to further undergo simple imprisonment for a period of one month.

(2.) AT the very outset, learned counsel appearing for the petitioners submits that he does not assail the judgment of conviction on merits and only prays for reduction of sentence.

(3.) IN view of such limited prayer, this Court need not dilate on the facts of the case in detail. Suffice it to notice that the process of law was set in motion on the complaint of Gaje Singh relating to the theft of agricultural equipment i.e. 'Harrow' from his field on 13.2.2010. The value of the 'Harrow' was stated to be Rs. 16,500/ - and complainant had stated that he had purchased the same from Agrico Company, Nilokheri. Learned counsel for the petitioners has raised the following submissions for a lenient view to be taken as regards reduction of sentence: