SOM RAJ @ SOMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate has been filed in the Court today and same is taken on record.

(2.) The instant revision petition has been filed by the accusedpetitioner against the judgment and order dated 2.6.2011 passed by Ld. Additional Sessions Judge, Amritsar whereby an appeal against the judgment and order of sentence dated 1.9.2009 passed by the Judicial Magistrate, Ist Class, Amritsar was preferred and has reduced the sentence for one year under Section 323/326/34 IPC.

(3.) Brief facts of the case are that FIR was got registered by Sarwan Singh, complainant. He stated that he was learning the work of carpenter. On 24.9.1999 at about 2.30 P.M., he alongwith his family members were returning from their plot after taking lunch. The complainant was moving ahead about 20/25 yards from his family members. When complainant and his family members reached at Chowk of Nehru Colony, Main Bazaar, then Soma petitioner-accused armed with sword while his father Roop Lal was empty handed came.