JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in the present Criminal Revision Petition is to the judgment and order of sentenced dtd. 21/11/2019, passed by the Judicial Magistrate Ist Class, Gurdaspur, vide which the petitioner has been convicted and sentenced as under:- <FRM>JUDGEMENT_129_LAWS(P&H)11_2022_1.html</FRM> All the sentences shall run concurrently. Case property be dealt with in accordance with law. File be consigned to the record room."

(2.) Challenge is also to the judgment dtd. 8/9/2022, passed by the Sessions Judge, Gurdaspur, vide which in the appeal that had been filed against the said judgment and order dtd. 21/11/2019, the conviction and the sentence awarded to the petitioner (appellant therein) under Ss. 279 and 304-A IPC had been upheld.

(3.) On 22/9/2022, this Court was pleased to pass the following order: -