T.P.S.MANN,J. - (1.) The petitioner was tried for committing offences under Sections 420, 467, 468 and 471 IPC. Vide judgment and order dated 24.03.2006, learned Judicial Magistrate Ist Class, Jagadhri after convicting him for the aforementioned offences, sentenced him as under:- (i) Rigorous imprisonment for two years and to pay a fine of L 1,000/- under Section 420 IPC; (ii) Rigorous imprisonment for two years and to pay a fine of L 1,000/- under Section 467 IPC; (iii) Rigorous imprisonment for two years and to pay a fine of L 500/- under Section 468 IPC; and (iv) Rigorous imprisonment for two years and to pay a fine of L 500/- under Section 471 IPC. All the sentences were ordered to run concurrently. The fine amount imposed was deposited by him there and then.
(2.) Aggrieved of his conviction and sentence, the petitioner preferred an appeal. Vide judgment dated 21.04.2008, learned Additional Sessions Judge, Yamuna Nagar acquitted him of the charges under Sections 467 and 468 IPC. However, his conviction for the offences under Sections 420 and 471 IPC was upheld. The sentence of imprisonment of two years for the offence under Section 420 IPC was reduced to rigorous imprisonment for one and half years whereas sentence of imprisonment for two years imposed for the offence under Section 471 IPC was reduced to rigorous imprisonment for a period of one year. The sentences of fine awarded by the trial Court for the said two offences were, however, maintained. Both the sentences were ordered to run concurrently. The period already undergone by him in jail during investigation/inquiry and trial was ordered to be set off against the sentences awarded to him as provided under Section 428 of the Code of Criminal Procedure.
(3.) Still not satisfied, the petitioner preferred the present revision, which was admitted on 01.05.2008 and vide an order of even date, his sentence of imprisonment was also suspended.;