Jagjit Singh alias Billu vs State of Punjab

Offence,           Sentence

279 IPC,Rigorous imprisonment for three months each.

337 IPC,"Rigorous imprisonment for three months and to pay a

fine of Rs.500/- each and in default thereof, to further

undergo RI for 30 days each.

338 IPC,"Rigorous imprisonment for one year and to pay a fine

of Rs.500/- each and in default thereof, to further

undergo RI for 30 days each.

304-A IPC,"Rigorous imprisonment for two years and to pay a fine

of Rs.1,000/- each and in default thereof, to further

undergo RI for 30 days each.

learned counsel for the petitioner. However, he states that there is no other case against the petitioner. Custody certificate produced by learned State",

Court in Court, is taken on record.",

I have heard learned counsel for the parties.,

Perusal of the impugned judgments passed by the Courts below shows that the trial Court has rightly appreciated the evidence on record while holding,

the petitioner guilty for commission of offence under Sections 279, 337, 338 and 304-A IPC. The appellate Court has also dismissed his appeal. There",

is no illegality or perversity in the findings given by both the Courts below which may warrant interference of this Court by invoking revisional,

jurisdiction. Even otherwise, learned counsel for the petitioner has not assailed the judgments of conviction and has, rather, restricted his arguments",

qua the quantum of sentence only. The conviction of the petitioner is, therefore, affirmed.",

So far as the issue on quantum of sentence is concerned, as against the awarded sentence of two years, the petitioner has already undergone",

imprisonment for 10 months and 18 days including remission. He is a first time offender and there is no other case pending against him. He has been,

facing the agony of criminal proceedings since 19.04.2010 i.e. the date when the FIR in question was registered against him. Therefore, taking into",

account the protracted trial, antecedents of the petitioner coupled with the fact that he has already suffered incarceration for a period of more than 10",

months and 18 days including remission, this Court feels that the ends of justice would be met, if the sentence awarded to the petitioner is reduced to",

the period already undergone by him.,

Ordered accordingly.,

However, there shall be no change in the sentence of fine. Perusal of the order of sentence dated 30.03.2016 passed by learned trial Court shows that",

the fine as imposed by the trial Court was paid by the petitioner.,

With aforesaid modification in the order of sentence, the present revision petition stands dismissed.",