HARCHAND SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THERE is a delay of 71 days in filing this revision petition. The revision has been filed through Legal Services Authority. Application is allowed as per the grounds mentioned in the application, delay of 71 days in filing this revision petition is condoned.

(2.) THE petitioner faced trial in case FIR No. 125 dated 15.01.1999 for offence under Sections 193, 196, 197, 198, 199, 200, 260, 420, 467, 468, 471, 120 -B read with Sections 34 and 149 of Indian Penal Code and was convicted by the trial Court under the aforesaid offences vide judgment dated 19.05.2011 and was sentenced to undergo the sentence as mentioned in the judgment as well as in the grounds of revision. All the sentences were ordered to run concurrently.

(3.) JUDGMENT of conviction and order of sentence passed by the trial Court was upheld by learned Additional Sessions Judge, Sri Muktsar Sahib and the appeal filed by the petitioner was dismissed vide order dated 18.12.2012.