DALJIT SINGH @ BODHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge is to the judgment dated 20.12.2006 passed by the learned Additional Sessions Judge (Ad hoc), Fast Track Court, Ludhiana whereby he upheld the judgment of conviction dated 10.5.2006 and order of sentence of even date passed by the then learned Judicial Magistrate Ist Class, Ludhiana.

(2.) Vide order dated 10.5.2006 passed by the learned Judicial Magistrate Ist Class, Ludhiana, the petitioner, was convicted and sentenced as under:- Section Period of Sentence Section Period of Sentence 25 of Arms Act One year rigorous imprisonment and fine of Rs. 200/- and in default of payment of fine, he shall undergo RI for two days.

(3.) Aggrieved by the above said order, the petitioner, preferred an appeal and the same was dismissed by the learned Additional Sessions Judge( Ad hoc), Fast Track Court, Ludhiana, vide order dated 20.12.2006. Hence, the present revision petition is being filed by the petitioner.