BHAJAN SINGH AND ANR Vs. SIMARJIT KAUR

JUDGEMENT

(1.) The present revision petition has been preferred by Bhajan Singh and his brother Kashmir Singh Giani, who were tried in a private complaint bearing No. 62 dated 20.8.1996, along with Dalip Kaur, their mother. The complaint was instituted by Simarjit Kaur divorced by Bhajan Singh.

(2.) The Court of Judicial Magistrate Ist Class, Barnala, vide its judgment dated 27.2.2001, held both the petitioners along with Dalip Kaur guilty for the offence under Section 406 IPC and vide a separate order of even date, they were sentenced to undergo rigorous imprisonment for a period of three years each.

(3.) Aggrieved against the judgment of conviction and order of sentence, the petitioners along with their mother filed an appeal. The Appellate Court, vide its order dated 6.4.2002, upheld the conviction of all the accused, however, ordered release of Dalip Kaur on probation of good conduct for a period of one year. The Appellate Court reduced the sentence awarded upon the petitioners from three years to one and a half year. Hence, both the petitioners have filed the present revision petition.