GURCHET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The epitome of the facts and material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy involved in the instant revision petition and emanating from the record is that, in the wake of complaint filed by petitioner complainant Gurchet Singh son of Nar Singh (for brevity 'the complainant) and having completed all the codal formalities, the trial Court convicted and sentenced the accused, vide judgment of conviction and order of sentence dated 24.09.2010, in the following manner: - <FRM>JUDGEMENT_308_LAWS(P&H)3_2013_1.html</FRM>

(2.) Aggrieved thereby, the appeal filed by the convicts was dismissed on merits. However, they were released on probation by the appellate Court, by way of impugned judgment of conviction dated 29.02.2012.

(3.) The petitioner-complainant did not feel satisfied and preferred the present revision petition, to challenge the impugned judgment of appellate Court, invoking the provisions of Section 401 IPC.