- (1.) This revision is directed against the judgment dated May 5th, 2011 passed by Additional Sessions Judge, Hisar affirming the judgment of conviction dated November 28th, 2008 and order of sentence dated December 1st, 2008 of Judicial Magistrate First Class, Hansi, whereby, petitioner was convicted under Section 25 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.300/- with default stipulation.
(2.) Learned counsel for the petitioner submits that petitioner does not challenge the judgments of conviction and only prays for reduction of sentence.
(3.) The grounds pleaded are that, (i) the petitioner has already faced the agony of protracted criminal proceedings spreading over a period of 10 years; (ii) he has undergone the actual sentence of about four months and; (iii) he was not charged or challaned in any case prior to or after registration of the present case.;