MADAN SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Madan Singh, the petitioner has brought this revision petition under the provisions of section 401 Cr. P. C. against the judgment dated 13.12.2011 passed by learned Additional Sessions Judge, Hoshiarpur whereby benefit of probation was extended to Bashir Ram, Balbir Singh and Surinder Pal @ Kaka, in an appeal preferred by them against the judgment of their conviction recorded by learned Judicial Magistrate Ist Class, Hoshiarpur in a case registered by way of FIR No. 123 dated 10.09.1998 at Police Station Hariana, for an offence punishable under sections 148, 323, 452 and 506 read with section 149 IPC.

(2.) On 06.09.1998 at about 8.00 PM, the above named three persons opened attack on the complainant Madan Singh and his nephew Amrik Chand while they were taking meal. The above said persons were accompanied by some other persons. They entered the house of Madan Singh. While Bashir Ram raised lalkara to teach them a lesson, Raj Pal and others opened attack, which resulted in injuries to Madan Lal and Amrik Chand.

(3.) On due investigation, challan was submitted against the above named three persons and others, for an offence punishable under sections 148, 323, 452 and 506 read with section 149 IPC.