VASUDEV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ADMIT .

(2.) LEARNED Counsel submitted that the accused -Petitioner stands convicted by concurrent findings under Sections 353 and 506 IPC and has been awarded six months RI with a fine of Rs. 500/ - on both counts. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioner is lodged in jail for the past one month and seven days.