JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this court challenging judgment dated 3.10.2019, passed by learned Sessions Judge, Barnala, whereby an appeal filed by the petitioner against judgment dated 18.4.2019 passed by learned Addl. Chief Judicial Magistrate, Barnala, has been dismissed and conviction of the petitioner for offences punishable under Sections 279 and 338 IPC has been upheld.

(2.) Learned Addl. Chief Judicial Magistrate, Barnala while convicting the petitioner for offences under Sections 279 and 338 IPC, sentenced the petitioner to undergo the following imprisonment:

(3.) Notice of motion in this case had already been issued on 28.11.2019.