JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The conspectus of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that in the wake of complaint of complainant Hadev Singh (PW1), the present case was registered against petitioner-accused Jaswant Singh alias Gaggi s/o Jasmal Singh, vide FIR No.53 dated 4.5.2009, on accusation of having committed the offences punishable u/ss 308, 323, 325 and 341 read with section 34 IPC by the police of Police Station Sadar, Faridkot.

(2.) Having completed all the codal formalities of trial and taking into consideration the entire oral as well as documentary evidence on record, the petitioner-convict was convicted & sentenced to undergo rigorous imprisonment (for brevity "RI") for a period of one month, to pay a fine of Rs. 500/- and in default thereof, to further undergo RI for a period of five days, for the commission of offence punishable u/s 341 IPC; to undergo RI for a period of three years, to pay a fine of Rs. 3000/- and in default thereof, to further undergo RI for a period of four months, for having committed an offence punishable u/s 325 IPC and to undergo RI for a period of one year, to pay a fine of Rs. 1000/- and in default thereof, to further undergo RI for a period of three months u/s 323 IPC. However, all the substantive sentences were ordered to run concurrently, by way of impugned judgment of conviction and order of sentence dated 13.9.2012 by the trial Court.

(3.) Aggrieved thereby, the petitioner-convict filed the appeal, which was dismissed as well, by means of impugned judgment dated 10.12.2013 by the appellate Court.