Rekha Mittal, J. - (1.) THE present petition lays challenge to the judgment dated 6.8.2013 passed by the Additional Sessions Judge (Ad hoc), Fast Track Court, Amritsar whereby the appeal preferred by the petitioner against his conviction and sentence by the trial court for offence punishable under Sections 498 -A, 406, 506 of the Indian Penal Code (for short "IPC") was dismissed and the judgment of conviction and order of sentence were affirmed.
(2.) ON January 15, 2014, notice of motion was issued to hear the parties on quantum of sentence. Counsel for the petitioner contends that the petitioner has already suffered custody for a period of more than one year out of substantive sentence of two years for offence punishable under Sections 498 -A and 406 IPC when otherwise, the substantive sentences are ordered to run concurrently. It is further submitted that the petitioner suffered trauma of criminal proceedings for the past about 11 years. It is submitted that the substantive sentence awarded to the petitioner may be reduced to the period already undergone.
(3.) CUSTODY certificate filed in court, is taken on record.;