RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Ram Singh, the petitioner alongwith one Nirmal Singh faced trial for an offence punishable under sections 336, 448 and 506 read with section 34 IPC which ended in the judgment of conviction of both, dated 12.6.1991, for the said offence before learned Chief Judicial Magistrate, Ropar. On quantum of sentence, the parties were heard on the same day and the following sentence was awarded to Ram Singh, the petitioner. Offence Sentence Fine In default

(2.) All the sentences were ordered to run concurrently.

(3.) Both of them challenged their judgment of conviction and order on sentence dated 12.6.1991 and learned Additional Sessions Judge, Ropar, vide judgment dated 7.9.1993 accepted the appeal of Nirmal Singh and consequently, acquitted him of the charge but had dismissed the appeal of Ram Singh, the petitioner, who has come before this court by way of the criminal revision petition under the provisions of section 401 Cr.P.C., detailed as above. The facts necessary for the disposal of this revision petition are as under :-