GURMAHABIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 8/11/2021 (Annexure P-8), whereby during the pendency of the appeal (Annexure P-2), the judgment dtd. 22/9/2021 (Annexure P-1), passed by the trial Court, stands amended and modified.

(2.) Learned counsel for the petitioner submits that the trial Court, while convicting the petitioner along with five other co-accused on 22/9/2021, passed the following order:

(3.) Thereafter, while passing the order on quantum of sentence, all the accused were sentenced to undergo rigorous imprisonment for 03 months under Sec. 323 IPC read with Sec. 149 IPC and 06 months rigorous imprisonment under Sec. 120-B IPC with a total fine of Rs.2500.00 each.