BALWAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE regarding sentence only was issued on the last date of hearing. The matter relates to the year 1981 and the petitioner has lost his job on account of his conviction. The embezzlement amount is stated to be only Rs. 600/-. Taking in view the fact that the matter relates to the year 1981 and the petitioner has lost his job, I am of the view that the sentence already undergone will satisfy the ends of justice in this case. The sentence of fine of Rs. 2500/- shall be maintained. With this modification in the sentence, this petition is disposed of.