SURINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificates by way of affidavit of Sh. Narpinder Singh, PPS, Deputy Superintendent Central Jail, Kapurthala, have been filed in the Court. The same are taken on record.

(2.) Both the above mentioned revision petitions are taken up together as the same have arisen out of the one and same FIR.

(3.) Challenge in both the revision petitions is to the judgment dated 15.07.2019 passed by the learned Additional Sessions Judge, Kapurthala, whereby while dismissing the appeal filed by the petitioners, the judgment of conviction and order of sentence dated 15.05.2015 passed by the learned Judicial Magistrate Ist Class, Kapurthala, in FIR No.82 dated 13.10.2011, under Sections 326, 323 and 34 IPC, registered at Police Station Bholath, District Kapurthala, have been upheld.