SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision is directed against the judgment dated 31.07.1992 vide which the appeal preferred by the revisionist was dismissed, however, the sentence was reduced.

(2.) Learned counsel for the petitioner contends that entire record could not be reconstructed and the revision petition be decided on the basis of material available and the judgments of the lower Courts.

(3.) Satnam Singh was tried and convicted in FIR No. 59 dated 04.04.1985 which was registered at Police Station Division No. 4 Jalandhar under Sections 420, 468, 465, 471, 468, 198 IPC. He was convicted under Section 468 and 471 IPC and was sentenced to undergo rigorous imprisonment for 2 years alongwith fine of Rs. 100/- under Section 468 IPC. He was also sentenced to undergo rigorous imprisonment for one year under Section 471 IPC.