JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was convicted by the Addl. Chief Judicial Magistrate, Faridkot vide judgment dated 8.10.2010 for an offence under Section 498-A IPC and was ordered to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of two months. Appeal filed by the petitioner against the aforesaid judgment was dismissed by the Additional Sessions Judge, Faridkot vide judgment dated 16.2.2012.

(2.) The petitioner has filed the instant revision petition challenging the aforesaid judgments of the Courts below.

(3.) Today, the custody certificate of the petitioner has been filed in Court by the learned State counsel which is taken on record. According to the aforesaid custody certificate, the petitioner has undergone a period of about 3 months and 7 days' of actual sentence out of a total period of one year.