- (1.) The present appeal has been filed against the judgment of conviction and order of sentence dated 17 th January, 2001, delivered by Sessions Judge, Patiala. The trial court after recording the prosecution evidence, came to the conclusion that the accused/appellant was guilty of the offence under Section 363 IPC. He accordingly convicted him to undergo RI for two years and to pay a fine of Rs.1000/-, in default whereof to further undergo RI for one month.
(2.) Learned counsel for the appellant states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. He has submitted that the appellant is a poor person and only bread winner of his family including old parents.
(3.) Learned State counsel, on the other hand submits that in case conviction of the appellant is maintained, the court may reduce the sentence as deemed appropriate in the circumstances of the case. I have heard learned counsel for both the sides.;