RANJIT SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD on Crl. Misc. No. 44296 of 2005 (application for condonation of delay in refilling the petition). On due consideration, for the reasons given in the application, it is hereby allowed and delay of 42 days in refilling the petition is condoned.

(2.) LEARNED Counsel submitted that the accused - Petitioners stand convicted by concurrent findings under Sections 452, 323 and 323 read with Section 34 IPC and have been awarded two years RI with a fine of Rs. 1,000/ -, each, on the first count and six months RI with a fine of Rs. 1,000/ -, each, on the second and third counts, respectively. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioners are lodged in jail for the part three months.