PARMATMA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 26.10.2013 passed by Additional Sessions Judge (Adhoc), Fast Track Court, Amritsar whereby the judgment of conviction and order on sentence both dated 13.1.2012 of Judicial Magistrate 1st Class, Amritsar was partly affirmed, as the sentence under Section 326 IPC imposed upon the petitioners was converted into Section 324 IPC, and the petitioners were convicted and and sentenced as under: <FRM>JUDGEMENT_390_LAWS(P&H)3_2014.htm</FRM>

(2.) HOWEVER , all the sentences were ordered to run concurrently.

(3.) LEARNED counsel for the petitioners states that the petitioners do not challenge the judgment of conviction and only pray for reduction of sentence imposed upon them.