GURJEET SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) Having heard the learned counsel for parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the instant revision petition in this context.

(2.) As is evident from the record that having completed all the codal formalities of trial, the accused-private respondents No.2 to 4 were convicted & sentenced to undergo rigorous imprisonment for a period of two years, one year, one month and six months each for the commission of offences punishable u/ss 325/34, 323/34, 341 and 506 IPC, by the trial Court, vide judgment of conviction & order of sentence dated 17.11.2008.

(3.) Aggrieved thereby, the appeal filed by the convicts was dismissed on merits. However, they were released on probation and were directed to pay the compensation of Rs. 18,000/- to the injured-complainant by the appellate Court, by way of impugned judgment dated 22.9.2010, which, in substance, is as under (paras 6 to 8) :-