VIJAY PAL SINGH @ VIJAY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant revision petition is directed against the judgment dated 18.3.2014 passed by the learned Additional Sessions Judge, Amritsar affirming the judgment of conviction and order of sentence dated 17.7.2012 of the Judicial Magistrate Ist Class, Amritsar, whereby the petitioner was convicted under Section 394 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years and six months and to pay a fine of Rs. 1,000/ - and in default of payment thereof, to further undergo rigorous imprisonment for a period of two months and 15 days.

(2.) AT the very outset, learned counsel for the petitioner submits that the petitioner does not assail the judgment of Criminal Revn.No.2227 of 2014 2 Criminal Revn.No.2227 of 2014 2 conviction 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 Sandeep Singh @ Sunny relating to an occurrence that took place on 13.1.2008 when he was stated to be passing through a street and was accosted by the present petitioner who forcibly stopped him and demanded to hand over everything which he had in his pocket. Complainant Sandeep having refused to oblige, present petitioner is stated to have taken a kirpan from the fold of the right side of his trouser and given a blow on the right leg of the complainant and thereafter forcibly took out a wallet from the back pocket of trouser of the complainant and ran away from the spot. Learned counsel for the petitioner has raised the following submissions for a lenient view to be taken as regards reduction of sentence: