DEVINDER SINGH ALIAS BINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner against judgment dated 08.09.2012 passed by learned Additional Sessions Judge, Patriala, thereby dismissing the appeal preferred by the petitioner against the judgment and order dated 25.03.2011 passed by the learned Additional Chief Judicial Magistrate, Patiala, vide which the petitioner has been convicted for offence punishable under Sections 325 IPC and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.1000/-, in default to further undergo rigorous imprisonment for three months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioner seeking for release on probation.

(3.) I have heard the learned counsel for the parties and perused the record.