Alok Singh, J. - (1.) PETITIONER was found guilty under Sections 341/354 of the Indian Penal Code by the learned Trial Court and was ordered to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/ -and in default of payment of fine to further undergo simple imprisonment for a period of one month for commission of offence punishable under Section 354 IPC. He was further sentenced to pay a fine of Rs. 500/ -for the commission of offence punishable under Section 341 IPC and in default of payment of fine to undergo simple imprisonment for a period of 15 days.
(2.) IN appeal preferred by the accused/Petitioner, learned Appellate Court/Additional Sessions Judge, Kaithal, vide judgment dated 7.1.2011, maintained the sentence awarded by the learned Trial Court and dismissed the appeal filed by the accused/Petitioner herein. Learned Counsel for the Petitioner does not want to press the present revision on merit and only requests that since Petitioner was found guilty under Sections 341/354 IPC and maximum period of sentence awarded is six months, hence the Petitioner may be released on probation.
(3.) MR . Gaurav Dhir, learned Deputy Advocate General, Haryana, states that Petitioner/revisionist is the first time offender and no other criminal case is pending against him.;