BABU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner was convicted for an offence under Sections 420, 467, 468, 471 of the Indian Penal Code ('IPC' for short) vide judgment dated 12.9.2007 passed by the Sub Divisional Judicial Magistrate Dhuri. Vide order of even date, petitioner was ordered to undergo the following sentence:

(2.) All the sentences were ordered to run concurrently. Aggrieved by the same, petitioner preferred an appeal and the same was dismissed by the Sessions Judge Sangrur vide judgment dated 7.6.2010. Hence, the present revision petition.

(3.) The brief facts of the case, as noticed by the Appellate Court in para 9 of its judgment, are as under: