RAGHWA NAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raghwa Nand-petitioner was convicted and sentenced for the offence punishable under Sec. 409 Indian Penal Code to undergo Rigorous Imprisonment for three years and to pay fine of Rs. 1,500.00 and in default to pay fine, to undergo further Rigorous Imprisonment for two months, by the trial Court. Aggrieved by that order, he preferred an appeal which was partly accepted, i.e., his conviction was maintained but the sentence was reduced from three years R.I. to two years R.I. Hence, the present Criminal Revision.

(2.) I have heard Mr. P.N. Makani, learned counsel for the petitioner and Mr. Vijay Dahiya, learned Assistant Advocate-General for State of Haryana.

(3.) Mr. Makani, learned counsel for the petitioner, has not challenged the conviction recorded by the Courts below. Rather, he has confined his arguments to the question of sentence only.