BALWINDER PAL ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner has filed present revision petition under Sec. 397 read with Sec. 401 of the Cr.P.C. for setting aside judgment dtd. 9/9/2021 passed by learned Sessions Judge, Pathankot dismissing appeal against judgment of conviction and order of sentence both dtd. 19/10/2019 passed by learned Additional Chief Judicial Magistrate, Pathankot.

(3.) Vide order dtd. 13/12/2021, the substantive sentence of imprisonment as imposed upon the petitioner was suspended till today on the ground that the parties have entered into compromise.