Alok Singh, J. - (1.) PETITIONER was found guilty under Sections 468/120 -B of the Indian Penal Code and was sentenced to undergo imprisonment as under: To undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1000/ -and in default of payment of fine to further undergo rigorous imprisonment for 30 days for commission of offence under Section 468 IPC. To undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1000/ -and in default of payment of fine to further undergo rigorous imprisonment for 30 days for commission of offence under Section 120 -B IPC.
(2.) BOTH the sentences were ordered to run concurrently. The appeal preferred by the accused/revisionist was dismissed by learned Additional Sessions Judge, Shaheed Bhagat Singh Nagar/Appellate Court vide judgment dated 24.9.2010 and the order passed by the trial Court was upheld. Learned Counsel for the Petitioner does not want to press the present revision on merit and requests that since Petitioner was found guilty under Sections 468/120 -B IPC and maximum period of sentence awarded is two years, hence the Petitioner may be released on probation.
(3.) MR . Jaspreet Singh, learned Assistant Advocate General, Punjab, states that Petitioner/revisionist is the first time offender and no other criminal case is pending against him.;