LACHHMAN SINGH Vs. RAMESH KUMAR

JUDGEMENT

(1.) By filing the present criminal revision, the petitioner has assailed the judgment dated 10.11.2016, vide which, learned Addl. Sessions Judge, Bathinda, upheld the judgment of conviction and order of sentence dated 17.05.2016, passed by learned Judicial Magistrate First Class, Bathinda, whereby the petitioner has been convicted and sentenced as under:-

(2.) The learned counsel for the petitioner does not press the revision petition on its merits and submits that the petitioner being the sole bread winner of the family and has suffered the agony of a protracted trial since the year 2014. He has already undergone actual sentence of 04 months and 27 days as on 24.04.2017, out of substantive sentence of 02 years. The learned counsel for the petitioner states that the entire payment has been made, which is duly admitted by the learned counsel for the respondent. Thus, the learned counsel prays for a lenient view on the quantum of sentence imposed by the Courts below.

(3.) I have heard the arguments of the learned counsel for the parties and have carefully gone through the record of the case.