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Judgment
Shiv Narayan Dhingra, J.—By way of present Criminal Revision Petition u/s 397/411 Cr.P.C., the Petitioner has prayed for reduction of sentence awarded to him by the First Appellate Court. The First Appellant Court upheld the conviction and sentence of the Petitioner u/s 16(1)(1A) r/w Section 7 of the P.F.A. Act as awarded to him by the trial court. The Petitioner was sentenced to undergo rigorous imprisonment for a period of six months with fine of Rs. 5,000/-.
Counsel for the Petitioner stated that Petitioner was suffering from various ailments and he had already undergone more than half of the imprisonment and he had also faced trial for about 15 years. Therefore, the imprisonment already undergone by the Petitioner should be considered sufficient.
In view of the judgment of this Court in Jagdish Grover v. State Govt. of NCT of Delhi, Crl. Rev. P. No. 420 of 2010, decided on 11th November, 2010, this Criminal Revision Petition is allowed. The sentence awarded to the Petitioner is modified. The Petitioner is awarded punishment of imprisonment already undergone by him with a fine of Rs. 50,000/- . In case of default in payment of fine, the Petitioner shall undergo imprisonment for a period of three months.
With above modification, the petition stands disposed of.