MALKEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE judgment dated 10.7.2012 passed by the Sub Divisional Judicial Magistrate, Malout, the petitioners were convicted under Sections 325, 324, 323, 148, 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 1 -1/2 years along with fine. In appeal, the Additional Sessions Judge, Sri Muktsar Sahib, in the light of judgment dated 16.12.2013, has dismissed the appeal but reduced the sentence to one year by setting aside the conviction of the petitioners under Section 325 of the Indian Penal Code and converting the same into Section 323 of the Indian Penal Code.

(2.) IT is towards impugning the judgment dated 16.12.2013 passed by the lower Appellate Court that the instant revision petition has been preferred in this Court.

(3.) LEARNED counsel for the petitioners, at the very outset, would suffer a statement that he is not assailing the conviction of the petitioners on merits. Learned counsel confines his prayer only with regard to the petitioners to be released on probation under the Probation of Offenders Act.