- (1.)Petitioner Bikram Tandon had been convicted by the Judicial Magistrate Ist Class, Pathankot, under sections 279 and 304-A IPC and was sentenced to undergo imprisonment as under:- JUDGEMENT_567_LAWS(P&H)2_2016_1.html
(2.)The petitioner preferred appeal against the judgment of his conviction/sentence, which was dismissed by the Additional Sessions Judge, Pathankot, vide judgment dated 19.08.2015. Feeling aggrieved against the judgments of both the courts below, the petitioner has approached this court through the instant Criminal Revision.
(3.)Learned counsel for the petitioner at the outset states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. He states that he is conscious that scope in the revision is very limited as evidence of the witnesses cannot be re-appreciated or re-evaluated. Learned State counsel, on the other hand submits that in case conviction of petitioner is maintained, the court may reduce the sentence as deemed appropriate in the circumstances of the case.