ALAMGIR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) APPELLANTS -convicts Alamgir and Hzara Bibi, hereinafter referred to as the accused, have assailed the judgment dated 5.9.2006, passed by learned Sessions Judge, Mandi, Himachal Pradesh, in Sessions Trial No. 29 of 2005, titled as State of H.P. v. Alamgir and another, whereby they stands convicted for having committed an offence punishable under the provisions of Section 498 -A of the Indian Penal Code, and sentenced each of the accused to undergo imprisonment for a period of one year and pay fine of Rs. 5,000/ - each, and in default thereof to further undergo imprisonment for a period of two months.

(2.) AFTER the matter was heard for some time, under instructions, learned counsel for the appellant -accused, chose not to press the appeal on merits. However, he prayed for reduction in the sentence, so imposed by the trial Court.

(3.) WITH profit, we may extract the following passages on the question of sentencing from the Book: Sentencing Law and Practice, authored by C.K. Boyle and M.J. Allen: