BALJINDER SINGH ALIAS BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order dated 5th October, 2010 passed by the High Court of Punjab and Haryana at Chandigarh whereby the Appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of four years and a fine of Rs. 5,000/- for an offence punishable under Section 326 of the Indian Penal Code and rigorous imprisonment for two years with a fine of Rs. 2,000/- for an offence punishable under Section 324 IPC.

(3.) When the special leave petition came up for admission on 11th April, 2011 notice to the Respondent was issued by this Court only on the question of sentence awarded to the Appellant. We have, accordingly heard learned Counsel for the parties on the quantum of sentence awarded to the Appellant and perused the record.