SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The revision petition has been filed raising a challenge to the judgment of conviction and order of sentence dtd. 8/8/2017 passed by the Court of Additional Chief Judicial Magistrate, Mansa in Criminal Case No.76 dtd. 24/10/2013 arising out of FIR No. 45 dtd. 26/4/2013 registered under Ss. 279, 337 and 338 IPC at Police Station Saddar Mansa, District Mansa.

(2.) By means of the said judgment the petitioner, who happens to be the Driver with the PRTC, had been convicted for the said offences and was sentenced as under:-

(3.) Aggrieved of the said judgment of conviction and order of sentence dtd. 8/8/2017, the petitioner preferred appeal before the Sessions Judge, Mansa. Upon re-appreciation of the entire evidence and consideration of the submissions advanced by the respective parties, the appeal filed by the petitioner was dismissed and the judgment of conviction and order of sentence passed by the Judicial Magistrate First Class, Mansa was upheld. The petitioner has thus preferred the instant revision petition against the said judgments.