- (1.) This revision is directed against the judgment dated July 6th, 2011 passed by Additional Sessions Judge, Patiala whereby he partly set-aside the judgment dated March 18th, 2008 of Judicial Magistrate First Class, Patiala and convicted the petitioners under Section 323 of Indian Penal Code and sentenced them to undergo rigorous imprisonment for a period of six months and to pay fine of Rs.1000/- with default stipulation.
(2.) Learned counsel for the petitioners submits that petitioners do not challenge the judgments of conviction and only prays for reduction of sentence.
(3.) The grounds pleaded are that, (i) petitioner No.1 has undergone actual sentence of 4 months and petitioner No.2 has undergone actual sentence of 1 month and a few days; (ii) they have already faced the agony of protracted criminal proceedings spreading over a period of 10 years; (iii) they were not charged or challaned in any case prior to or after registration of the present case and; (iv) they are the only bread winners of their respective families.;