NARESH KUMAR SANGHI, J. - (1.) CHALLENGE in this criminal revision petition is to the judgment dated 12.12.2013, passed by the learned Additional Sessions Judge, Amritsar, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offence punishable under Section 382 read with Section 34, IPC, recorded by the learned Judicial Magistrate Ist Class, Amritsar, was partly allowed, inasmuch as, while upholding the findings recorded by the learned Trial Court with regard to the conviction, the sentence was modified as under: - Under Section Sentence (R.I.) Fine In Default (R.I.) 382 r/w Section 34, IPC 2 years Rs. 500/ - 2 1/2 months
(2.) AT the very outset, learned counsel for the petitioner submits that both the learned Courts below have upheld the conviction of the petitioner for the offence punishable under Section 382 read with Section 34, IPC, therefore, he does not challenge the conviction of the petitioner, however, the sentence of rigorous imprisonment for two years besides payment of fine of Rs. 500/ - and in default thereof to undergo further rigorous imprisonment for 2 1/2 months, was on higher side. In response to the notice issued to the respondent State, Mr. K.S. Pannu, Deputy Advocate General, Punjab, has put in appearance.
(3.) THOUGH the learned counsel for the petitioner has proposed not to challenge the conviction of the petitioner, but to satisfy the conscience of this Court, the whole material available on record has been re -appraised.;