(1.) Revisionist Mohinder Singh along with Ranjit Singh, Sunehari Devi, Amar Singh and Jarnailo Devi were tried in a case bearing FIR No. 101 dtd. 15/4/2005, under Ss. 406, 498A IPC and under Sec. 4 of Dowry Prohibition Act, 1961, Police Station Sector-11, Chandigarh and through its judgment order dtd. 1/8/2013 the court of learned Additional Chief Judicial Magistrate, Chandigarh all the accused, except accused Amar Singh, who died during the trial, were found guilty for commission of offence under Ss. 406, 498A IPC and 4 of Dowry Prohibition Act and sentenced to undergo rigorous imprisonment for two years each under Sec. 406 I.P.C. and further sentenced to undergo rigorous imprisonment for two years each and to pay a fine of Rs.100.00 each and in default of payment of fine, to further undergo SI for seven days each under Sec. 498A I.P.C. They were further sentenced to undergo rigorous imprisonment for six months each under Sec. 4 of the Dowry Prohibition Act. However, all the sentences were ordered to run concurrently. The convict Mohinder Singh, Sunehari Devi and Jarnailo Devi aggrieved over this finding filed an appeal against their conviction. Vide judgment dtd. 5/5/2014, the court of learned Additional Sessions Judge, Chandigarh partly allowed the appeal and acquitted convicts Sunehari Devi and Jarnailo Devi and reduced sentence awarded to convict Mohinder Singh. He has been directed to undergo RI for six months under Sec. 406 I.P.C. and similar is the sentence under Sec. 498A I.P.C. and Sec. 4 of the Dowry Prohibition Act.
(2.) Still unsatisfied the convict-Mohinder Singh had come up in this criminal revision with the aid of Sec. 401 Cr.P.C., 1973 before this Court in this revision.
(3.) Mr. Charanpreet Kathuria, learned counsel for the petitioner revisionist at the very onset has submitted that the petitioner has been found guilty under Ss. 406, 498A IPC and Sec. 4 of the Dowry Prohibition Act and sentenced to undergo maximum imprisonment for six months and out of which he has already undergone 04 months and 21 days. It is contended that the petitioner is suffering pangs of this prosecution since 15/4/2005 and thus for more than 14 years the Sword of Damocles is hanging over his head. The petitioner over this period has advanced in age and thus prayed for showing leniency by way of grant of concession of probation.