AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred against the judgment of conviction and order of sentence dtd. 5/8/2005 passed by the Judicial Magistrate Ist Class, Bathinda, whereby the petitioner has been convicted for commission of offences punishable under Ss. 279, 304-A and 338 IPC in case FIR No.54 dtd. 8/8/2000 registered at Police Station Thermal, Bathinda and has been sentenced as under:- <FRM>JUDGEMENT_40_LAWS(P&H)3_2024_1.html</FRM>

(2.) The trial Court had ordered that all the sentences shall run concurrently.

(3.) A further challenge has been raised to the judgment dtd. 20/1/2006 passed by learned Addl. Sessions Judge (Adhoc), Fast Track Court, Bathinda whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence passed by the Judicial Magistrate Ist Class, Bathinda has been affirmed.