- (1.) THE case was fixed for application for suspension of sentence. However, learned counsel for the petitioner has submitted that he does not challenge the conviction recorded by the Courts below so, the revision be heard regarding quantum of sentence only.
(2.) LEARNED State counsel has submitted that he is ready with the arguments on quantum of sentence.
(3.) SO , the case has been heard today. This revision is directed against the judgment dated 1.4.2013 passed by Sh. K.K. Bansal, Additional Sessions Judge, Gurdaspur vide which the appeal preferred by the accused petitioner against the judgment and order dated 8.5.2009 passed by Sh. Pritpal Singh, Judicial Magistrate First Class, Gurdaspur was dismissed.;