YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) YADWINDER Singh-petitioner was convicted for an offence under Sections 420, 465, 468, 471 of the Indian Penal Code (hereinafter referred to as 'IPC') vide judgment dated 19.8.2006 by Judicial Magistrate Ist Class, Patiala along with his co-accused-Nasib Chand. Vide order of even date passed by learned Judicial Magistrate Ist Class, Patiala, petitioner was sentenced to undergo rigorous imprisonment for one year and fine of Rs. 500/- for offence under Section 420 IPC, sentenced to undergo rigorous imprisonment for six months for offence under Section 465 IPC, sentenced to undergo rigorous imprisonment for one year and fine of Rs. 500/- for offence under Section 468 IPC and sentenced to undergo rigorous imprisonment for six months for offence under Section 471 IPC. Aggrieved by the same, petitioner preferred an appeal and the same was dismissed by learned Additional Sessions Judge, Patiala vide judgment dated 17.1.2009. Hence, the present revision petition.

(2.) PROSECUTION story, in brief, as noticed by the learned Appellate Court in para 2 of its judgment, is as under :-

(3.) KEEPING in view the submissions made by learned counsel for the petitioner, it is a fit case where the sentence of imprisonment is liable to be reduced to already undergone by the petitioner. Accordingly, conviction of the petitioner under Sections 420, 465, 468, 471 IPC is maintained. However, sentence of imprisonment of the petitioner is reduced to already undergone by him. Petition stands disposed of accordingly. Order accordingly.