MAGHAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The contour of the facts & evidence, unfolded during the course of trial, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, initially, in the wake of statement of petitioner-complainant-Maghar Singh son of Bhajan Singh(for brevity "the complainant"), a criminal case was registered against accused Mela Singh son of Sadhu Singh(respondent No.2), vide FIR No.88 dated 25.04.2008, on accusation of having committed the offences punishable under Sections 323, 324 and 325 IPC, by the police of Police Station Sadar Sangrur.

(2.) After completion of the investigation, the police submitted the final police report(challan). The respondent-accused was accordingly charge-sheeted for the commission of pointed offences, by the trial Court and the case was slated for evidence of the prosecution.

(3.) Having completed all the codal/statutory formalities of the trial, the respondent-accused was convicted and sentenced to undergo rigorous imprisonment for a period of two years, to pay a fine of Rs.5,000 and in default of payment to fine, to further undergo RI for a period of one month, on accusation of having committed an offence punishable under Section 325 IPC, to undergo RI for a period of one year, for the commission of an offence punishable under Section 324 IPC and to undergo RI for a period of six months under Section 323 IPC. However, all the sentences were ordered to run concurrently by means of judgment of conviction and order of sentence dated 31.05.2011 by the trial Court.