Prince Kumar vs Ut Of Chandigarh on 4 August, 2017

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Punjab-Haryana High Court

Prince Kumar vs Ut Of Chandigarh on 4 August, 2017

Bench: Kuldip Singh

                                229
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                           CRR No. 2071 of 2017 (O/M)
                                           Date of decision : 4.8.2017

Prince Kumar                                               ....... Revisionist

                                         Versus

State of U.T. Chandigarh                                   ....... Respondent

CORAM : HON'BLE MR. JUSTICE KULDIP SINGH

Present:-    Mr. Hari Om Sharma, Advocate, for revisionist.

             Mr. Amit Kumar Goyal, APP for respondent.

1.           Whether the Reporters of local newspaper may be allowed to
             see the judgment ?
2.           To be referred to the Reporter or not.
3.           Whether the judgment should be reported in the digest ?
             -.-                      -.-

KULDIP SINGH J. (ORAL)

Revisionist was convicted by the learned Judicial Magistrate 1st Class, Chandigarh, vide judgment of conviction and order of sentence dated 6.6.2016, for offences punishable under Sections 411, 471, 473 IPC, and was sentenced as under :-

Under Section      Sentences                                      Fine

411 IPC            Six months rigorous imprisonment               ------

471 IPC            One year rigorous imprisonment                 Rs. 250/-

473 IPC            One year rigorous imprisonment                 Rs. 250/-

All the sentences were directed to run concurrently. Appeal against the said judgment was dismissed by the learned Additional Sessions Judge, Chandigarh, vide judgment dated 5.4.2017. Before this Court, the only prayer of the learned counsel for revisionist is for showing leniency in the matter of sentence.

Custody certificate filed in Court today and the same is taken on 1 of 2 ::: Downloaded on - 07-08-2017 23:16:47 ::: CRR No. 2071 of 2017 (O/M) -2- record, which shows that revisionist has undergone actual sentence of 6 months and 8 days, including remission (as on 2.8.2017). Revisionist is not a previous convict, nor any case is pending against him.

Considering the facts and circumstances of the case, sentence of revisionist is reduced from rigorous imprisonment for one year each, for offences punishable under Sections 471, 473 IPC, to rigorous imprisonment for nine months each. The sentence of fine is maintained.

With the abovementioned modification, present revision is dismissed.




                                                     (KULDIP SINGH)
                                                        JUDGE
4.8.2017
sjks


Whether speaking / reasoned              :    Yes


Whether Reportable                       :    No




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