GURMIT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed to challenge the judgment dated 15.05.2014 passed by the Additional Sessions Judge, Bathinda, whereby, the judgment of conviction and order of sentence passed by the Sub Divisional Judicial Magistrate, Talwandi Sabo vide order dated 17.08.2011 has been upheld.

(2.) Briefly, the facts of the case are that the petitioners faced trial in case FIR No.67 dated 23.06.2009 registered under Sections 326/324/323 read with Section 34 IPC at Police Station Talwandi Sabo, District Bathinda and were convicted for the said offences vide judgment dated 17.08.2014. The details of the offences and sentences are reproduced as under :- <FRM>JUDGEMENT_553_LAWS(P&H)9_2014_1.html</FRM>

(3.) Aggrieved by said judgment of the trial Court, the petitioners have filed appeal before the Additional Sessions Judge, Bathinda, wherein, their conviction was upheld but sentence was reduced, which is as under :- <FRM>JUDGEMENT_553_LAWS(P&H)9_2014_2.html</FRM>