DEVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DEVINDER Singh petitioner-herein was convicted and sentenced by the learned Chief Judicial Magistrate, Hoshiarpur, vide judgment/order dated 19/23.10.1989 as under :

(2.) FEELING aggrieved by the judgment of conviction and sentence, the petitioner filed an appeal before the Court of Sessions, which was also dismissed by the learned Additional Sessions Judge vide judgment dated December 14, 1989. Hence this revision.

(3.) I have heard Mr. A.S. Kalra, learned counsel for the petitioner, Ms. B.K. Mann, learned Senior Deputy Advocate General, Punjab and with their assistance I have gone through the entire record minutely.