JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE of motion.

(2.) ON being asked, Mr. A.S. Rai, learned Deputy Advocate General, Punjab, has accepted notice on behalf of the State.

(3.) PETITIONER was found guilty and sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs. 500/ - and in default of payment of fine to further undergo rigorous imprisonment for one month for the commission of offence punishable under Section 452 IPC. He was also sentenced to undergo rigorous imprisonment for a period of three months for the commission of offence punishable under Section 336 IPC. Petitioner was further sentenced to undergo rigorous imprisonment for a period of six months for the commission of offence punishable under Section 506 IPC by Judicial Magistrate Ist Class, Talwandi Sabo, vide order/judgment dated 15.01.2011. All the sentences were ordered to run concurrently.