Alok Singh, J. - (1.) PETITIONER was found guilty under Sections 420/471 of the Indian Penal Code by the learned Trial Court and was sentenced to imprisonment as under: (i) Simple imprisonment for a period of one year and fine of Rs. 500/ -, and in default of payment of fine to further undergo simple imprisonment for a period of three months, for the commission of offence under Section 420 IPC. (ii) Simple imprisonment for a period of one year and fine of Rs. 500/ -and in default of payment of fine to further undergo simple imprisonment for a period of three months, for the commission of offence under Section 471 IPC.
(2.) BOTH the sentences were ordered to run concurrently. The appeal preferred by the accused/Petitioner was dismissed and the order of the learned Trial Court was affirmed by the learned Appellate Court/Additional Sessions Judge, Karnal, vide judgment dated 13.12.2010. Learned Counsel for the Petitioner states that he is not pressing this revision on merit and is not challenging the conviction of the accused under Sections 420/471 IPC. Learned Counsel has argued that this Court may enhance the compensation/fine and may consider to release the accused on probation since Petitioner is first time offender.
(3.) MR . Jaspreet Singh, AAG, Punjab, states that Petitioner/revisionist is the first time offender and no other criminal case is pending against him.;