RAMJI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER was convicted for offence under Section 326 of the Indian Penal Code ('IPC' for short) vide judgment dated 3.3.2007 by the Judicial Magistrate Ist Class Jagadhri. Vide order of even date, petitioner was sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 5000/-. Aggrieved by the same, petitioner preferred an appeal and the same was dismissed by the Additional Sessions Judge, Yamuna Nagar vide judgment dated 2.7.2008. Hence, the present revision petition.

(2.) THE brief facts of the case, as noticed by the Appellate Court in para 2 of its judgment, are as under :-

(3.) ACCORDINGLY , keeping in view the submissions made by the learned counsel for the petitioner, it is a fit case where the sentence qua imprisonment is liable to be reduced to already undergone by the petitioner.