AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion. On being asked, Mr. Raghbir Chaudhary, learned Senior Deputy Advocate General, Punjab, accepts notice on behalf of the State.

(2.) With the consent of the learned counsel for the parties, present petition is being disposed at this admission stage.

(3.) Petitioner was found guilty under Sections 406 and 420 of the Indian Penal Code and was sentenced to go rigorous imprisonment for a period of one year and to pay a fine of Rs.5000/- and in default of payment of fine to further undergo imprisonment for 30 days for the commission of offence under Section 406 IPC. She was further sentenced to go rigorous imprisonment for a period of one year and to pay a fine of Rs.5000/- and in default of payment of fine to further undergo imprisonment for 30 days for the commission of offence under Section 420 IPC by JMIC, Rupnagar, vide judgment dated 30.10.2010. In appeal preferred by the accused/petitioner, learned Appellate Court/Additional Sessions Judge (FTC), Ropar, vide judgment dated 11.11.2011, affirmed the sentence awarded by the learned Trial Court and appeal filed by the accused/petitioner herein was dismissed.