BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners were convicted for offence under Sections 457 and 380 of the Indian Penal Code (in short 'IPC') vide judgment dated 20.3.2007 passed by learned Judicial Magistrate 1st Class, Mansa. Vide order of the even date, the petitioners were sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.1000/- each under Sections 457 and 380 IPC. Both the sentences were ordered to run concurrently.

(2.) Aggrieved by the same, the petitioners preferred an appeal and the same was dismissed vide judgment dated 15.12.2009, passed by learned Additional Sessions Judge (Adhoc), Mansa. Hence, the present revision petition under Section 401 of the Code of Criminal Procedure.

(3.) Prosecution case in brief as noticed by learned Additional Sessions Judge in paras 2 and 3 of its judgment, is as under:-