SADHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner(s) against the judgment(s) dtd. 24/10/2013 passed by learned Additional Sessions Judge, Sri Muktsar Sahib vide which judgment of conviction and order on quantum of sentence dtd. 16/8/2011 passed by learned Chief Judicial Magistrate, Sri Muktsar Sahib have been upheld, whereby the petitioner(s) have been convicted under Sec. 406 of Indian Penal Code in case stemming from FIR No. 45 dtd. 5/6/2003 registered at Police Station Vigilance Bureau Ferozepur.

(2.) Petitioner(s) were convicted for misappropriation of paddy and as such they were sentenced as mentioned below:

(3.) Learned Counsels for the petitioner(s) submit that they are not assailing the impugned judgment(s) of conviction dtd. 24/10/2013 passed by learned Additional Sessions Judge, Sri Muktsar Sahib on merits and restricts their prayer to modification of the order on quantum of sentence dtd. 16/8/2011 passed by learned Chief Judicial Magistrate, Sri Muktsar Sahib to that of sentence already undergone by the petitioners, as petitioner Sadhu Singh has already undergone a period of 01 year 05 months and 27 days and petitioner-Kabal Singh has already undergone a period of 10 months and 30 days, out of total sentence of 03 years each imposed upon them and they are not involved in any other case.