GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The trial Court convicted the Petitioner to undergo rigorous imprisonment for a period of one year and fine of Rs. 500/-under Section 411 IPC. In appeal, the Additional Sessions Judge, Bathinda upheld the conviction and dismissed the appeal. However, the Petitioner was ordered to be released on probation on his furnishing probation bonds in the sum of Rs. 20,000/-with one surety in the like amount for a period of two years with certain other conditions imposed.

(2.) Learned Counsel for the Petitioner has been heard.

(3.) The present petition is a revision petition. This Court has a limited jurisdiction. Even otherwise, it is apparent from the order dated 15.11.2008 passed by the Additional Sessions Judge, Bathinda that the Petitioner did not argue the appeal on merits. Para 8 of the same reads as under: