GURMUKH SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, alongwith Kulwinder Kaur, were tried for an offence under Section 420 IPC. Vide judgment and order dated 19.7.2010, Chief Judicial Magistrate, Fatehgarh Sahib, acquitted Kulwinder Kaur of the charge against her. However, the petitioners were held guilty under Section 420 IPC and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.5,000/- and in default of payment of fine, to undergo further rigorous imprisonment for six months.

(2.) Aggrieved of their conviction and sentence, the petitioners filed an appeal but remained unsuccessful as the same was dismissed by learned Sessions Judge, Fatehgarh Sahib on 2.1.2013. Hence, the present revision by them under Section 401 Cr.P.C.

(3.) The revision came up for preliminary hearing on 13.8.2013 when after hearing counsel for the petitioners, notice was issued regarding quantum of sentence only.