SURINDER KAUR Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) BY this order, I dispose of two criminal revisions Nos. 1119 (Surinder Kaur v. U.T. Chandigarh) and 1115 of 1997 (Baldev Singh v. U.T. Chandigarh Administrator), as both the revisions have come up from the judgment dated 20.11.1997, passed by the court of Addl. Sessions Judge, Chandigarh, who affirmed the conviction of the petitioners under Section 420 read with Section 120-B, IPC, and reduced the sentence from 1 year to 6 months. Still not satisfied with the sentences, the present two revisions.

(2.) BOTH these revisions came up for hearing before Hon'ble Mr. Justice K.K. Srivastava on 1.12.1997 and his Lordship was pleased to pass the following orders :-

(3.) SHRI Gill, appearing for Smt. Surinder Kaur, has pleaded that his client is a lady, she is a first offender, she is a patient of diabetes, asthma and cardiac problem. Moreover, the only son of the petitioner had died in an accident. Therefore, a lenient view shall be taken in the matter of sentence. The counsel further submitted that it is a fit case where the probation could be granted to Surinder Kaur.