PURAN SINGH @ MAKHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant Puran Singh has been convicted under Section 489-C of the Indian Penal Code vide judgment dated 03.05.2013 passed by the Sessions Judge, Ferozepur, and sentenced to undergo rigorous imprisonment for a period of 04 years and a fine of Rs. 50,000/- and in default thereof to undergo further rigorous imprisonment for 08 months. Learned counsel for the appellant on instructions states that the appellant does not wish to challenge his conviction but prays that the sentence imposed upon him be reduced to that of already undergone as out of the sentence of 04 years imposed upon him he has undergone an actual sentence of 03 years 10 months and 02 days. He was released on bail in this case on 30.3.2015. Furthermore, he is a poor person with meager resources, therefore the fine imposed upon him may also be reduced.

(2.) The period of sentence undergone by the said appellant Puran Singh is confirmed by the learned counsel for the State and is further fortified by the affidavit dated 3.5.2016 of Jeewan Thakur, DSP, Central Jail, Ferozepur.

(3.) We have heard learned counsel for the parties.