BALDEV SINGH Vs. AMARJIT KAUR

JUDGEMENT

(1.) THROUGH the present petition, the petitioner has assailed the judgments passed by the Courts below convicting and sentencing the petitioner for offence under Section 323 IPC. Counsel for the petitioner states that he does not assail the judgment of the trial Court qua conviction of the petitioner. However, he may be heard on the quantum of sentence.

(2.) I have heard counsel for the petitioner and gone through the case file.

(3.) THE respondent did not appear to contest the case of the petitioner.