DARBARI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DARBARI Lal and Baldev Singh the two petitioners herein were convicted and sentenced by the learned Judicial Magistrate Ist Class, Phillaur vide impugned judgment dated 29.11.1986 as under :-

(2.) THEY , thereafter, filed the appeal and the same also stands dismissed vide impugned judgment dated 15.7.1989 passed by the Additional Sessions Judge, Jalandhar. Aggrieved by both the judgments of conviction, the petitioners have now filed the revision petition.

(3.) BOTH the petitioners were charged under Sections 409, 467, 468 IPC by the trial court. After appreciating the entire evidence and the defence, both the petitioners were convicted by the trial court. As stated above, their appeal also stands dismissed.