PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above noted two petitions as they have arisen out of same judgment dated 31.10.2019 passed by the Appellate Court.

(2.) The petitioner along with his co-accused had faced the trial qua commission of offence punishable under Sections 420, 465, 468, 471, 120- B IPC in FIR No. 172 dated 6.8.2012, registered at Police Station Sadar Ferozepur. The trial Court vide judgment and order dated 8.8.2017 convicted the petitioner under Sections 420, 465, 468 and 471 IPC and sentenced him as under:-

(3.) Aggrieved there-against, the accused preferred an appeal and the same was dismissed by the Appellate Court vide order dated 31.10.2019. Hence, the petitioner has preferred CRR-3283-2019.