PRIKSHIT SWAMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT criminal revision has been filed by the petitioner ­ Prikshit Swami against judgment dated 06.09.2012 passed by learned Sessions Judge, Sangrur, thereby dismissing the appeal preferred by the petitioner against the judgment and order 08.01.2010 passed by learned Judicial Magistrate First Class, Dhuri, vide which the petitioner has been convicted for offences punishable under Sections 279 and 304-A of the Indian Penal Code and sentenced as under:-

(2.) BOTH the sentences were ordered to be run concurrently.

(3.) I have heard the learned counsel for the parties and perused the record.