JASWANT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge is to the order dated 13.10.2006 passed by Sessions Judge, Kapurthala whereby the judgment dated 22.08.2005 passed by the Judicial Magistrate Ist Class, Kapurthala has been upheld. However, the sentence of the appellant/petitioners have been reduced from two years to one and a half year.

(2.) Petitioners were convicted for two year and to pay a fine of Rs. 2000/- each under Section 420 IPC.

(3.) As per custody certificate given by learned State counsel, Jaswant Singh has already been released after the completion of his sentence on 28.04.2007. So, the present petition survives qua one petitioner i.e Manjit Kaur.