DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision has been filed against concurrent findings of conviction recorded against the petitioner by the Courts below for offences under Sections 452/326/324/506 of the Indian Penal Code (IPC), awarding sentences to undergo three years rigorous imprisonment and a fine of Rs. 2000/- each under Sections 452 and 326 IPC (in default to undergo rigorous imprisonment for one month); rigorous imprisonment for three years and to pay a fine of Rs. 1000/- under Section 324 IPC in default to further undergo rigorous imprisonment for one month. The petitioner was also sentenced to undergo rigorous imprisonment for a period of one year under Section 506 IPC. The Appellate Court dismissed the appeal with the modification that substantive sentences on each count shall run concurrently.

(2.) The facts of the case, in brief, are that for quite sometime the petitioner used to collect wages from the firm of complainant for disbursal to the labourers. The petitioner started demanding hike in wages to which the complainant and his brother did not agree. The petitioner who was in inebriated condition inflicted knife blows to the complainant and caused injuries as described below:-

(3.) The conviction recorded by the trial Court was not challenged before Appellate Court, on the ground that petitioner entered into a compromise with the complainant/injured. The original compromise was placed on record of the appeal by learned counsel for the complainant.