SARWAN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convicts Sarwan Singh and Satnam Singh have filed this revision petition assailing their conviction and sentence ordered by both the courts below.

(2.) Petitioners along with Joginder Singh and Resham Kuar were tried for various offences. Learned Chief Judicial Magistrate, vide judgment and order dated 20.10.2011, convicted all the four accused for different offences and ordered release of Joginder Singh and Resham Kaur (convicted for lesser offences) on probtation of good conduct, but awarded substantive sentences of imprisonment and fine to the petitioners. Substantive sentences of imprisonment were ordered to run concurrently. Maximum sentence of imprisonment awarded to Satnam Singh was rigorous imprisonment for two years for offence under Section 326 of the Indian Penal Code (in short IPC), whereas maximum sentence of imprisonment awarded to Sarwan Singh was for one year for offence under Section 326 read with Section 34 IPC as well as for offence under Section 452 IPC. In appeal, learned Additional Sessions Judge reduced the sentence of accused Satnam Singh to rigorous imprisonment for 11/2 years and fine of Rs.1,000/- under Section 326 IPC, while maintaining the remaining sentences of both the convicts.

(3.) Notice in the instant revision petition was issued re : quantum of sentence only.