Alok Singh, J. - (1.) PETITIONER was found guilty and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 1000/ - for the commission of offence under Section 326 Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence punishable under Section 323 Indian Penal Code and he was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence punishable under Section 323/34 Indian Penal Code by the learned Judicial Magistrate 1st Class, Ferozepur vide order dated 14.09.2010.
(2.) IN appeal filed by the accused/revisionist, order on quantum of sentence passed by the learned Trial Court was modified. He was sentenced to undergo rigorous imprisonment for a period of one year instead of three years under Section 326 Indian Penal Code and sentenced to undergo RI for a period of three months instead of six months under Section 323 Indian Penal Code by learned Appellate Court/Sessions Judge, Ferozepur, vide judgment dated 28.09.2011. At the outset, learned Counsel for the Petitioner does not challenge the conviction of the Petitioner. He further states that since total period of conviction is one year and Petitioner is first time offender, hence, he is liable to be released on probation for a period of one year, under the Probation of Offenders Act.
(3.) NOTICE of motion.;