AMARJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision petition challenging the judgment dated 01.08.2017 passed by Sub-Divisional Judicial Magistrate, Malerkotla, whereby, the appellant was convicted and sentenced in case FIR No.83 dated 05.09.2015 registered under Sections 279, 304A and 427 IPC at Police Station City-I, Malerkotla and the judgment dated 24.04.2019 passed by Additional Sessions Judge, Sangrur, whereby above said conviction and sentence was upheld.

(2.) As recorded in the order dated 20.05.2019; this court had not found any ground for interfering qua conviction of the petitioner. Therefore, the counsel for the petitioner had submitted that the case of the petitioner be considered only qua reduction in sentence or for grant of benefit of probation.

(3.) Today the counsel for the petitioner submits that, since the petitioner has already undergone about half of the sentence, therefore, the petition be considered only for reduction in sentence.