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Judgment
Indermeet Kaur, J.
Crl. M. (B) No. 122/2014
The petitioner is aggrieved by the impugned judgment and order of sentence dated 30.10.2013 and 07.11.2013 respectively vide which the Sessions Judge had dismissed the appeal and endorsed the finding returned by the Magistrate convicting the appellant under Sec. 354 of the IPC and sentence of 1 year RI imposed upon him by the Magistrate had also been upheld. Nominal roll of the petitioner has been called in terms of the last order. It shows that out of total period of one year, the petitioner has undergone incarceration of about 4 months. Learned counsel for the petitioner states that the petitioner is a married man having children as also aged parents; it is pointed out that the Sessions Judge even while upholding the conviction had recorded that the improvements had been made by the complainant in her statement and those improvements had also been detailed; yet the Sessions Judge had chosen to convict the appellant. Without delving any further into the merits of the controversy and keeping in view the fact that the petitioner has undergone a sentence of four months out of total period of incarceration of one year and the revision petitioner not likely to be taken up in near future, he is admitted to bail on his furnishing personal bonds in the sum of Rs. 15,000/- with one surety of the like amount to the satisfaction of the concerned trial Court with direction that he will appear before this Court as and when his revision petition is taken up for hearing. Change of address, if any, shall be furnished by the petitioner.
Application disposed off.