SATNAM SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition lays challenge to conviction and sentence awarded to the petitioners by the Courts below as extracted hereinbelow: -

(2.) THE application submitted by complainant Bhupinder Pal was forwarded by the Sub Divisional Judicial Magistrate, Barnala which led to registration of FIR No. 141 dated 2.6.1999 for offence under Sections 323/ 353/ 504/ 506/ 34 IPC at Police Station, Barnala.

(3.) THE sole contention raised by counsel for the petitioners is that Tirath Singh submitted an application (Annexure P -1) to the then Administrative Judge, Sangrur (exhibited during trial in defence) expressing his grievance against the Sub Divisional Judicial Magistrate, Barnala, as a complaint case filed by Tirath Singh was pending trial before the said Court. The petitioners submitted the application on 21.5.1999 and the present FIR was got lodged by one of the officials attached to the Court of Sub Divisional Judicial Magistrate, Barnala as a counter blast to the complaint made by Tirath Singh against the Judicial Magistrate.