GURMAHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER along with co-accused Gurpal Singh had faced trial under Sections 354/ 506 of the Indian Penal Code (IPC for short) in FIR No.25 dated 16.4.2007, under Sections 354/ 294/ 506/ 34 IPC, registered at police station Kotbhai District Sri Muktsar Sahib.

(2.) THE trial Court vide judgment/ order dated 4.1.2011 convicted and sentenced the petitioner and his co- accused for commission of offence punishable under Section 354/ 506/ 34 IPC. Aggrieved by the same, petitioner preferred an appeal and the same was dismissed by the Appellate Court vide judgment dated 1.12.2012. Hence, the present petition by the petitioner.

(3.) IN order to prove its case, prosecution examined the complainant as PW-1, Baldev Singh as PW-2 and Investigating Officer as PW-3. Thereafter, the statements of the petitioner and his co-accused were recorded under Section 313 Cr.P.C. and they examined DW-1 Gurjant Singh in their defence evidence.