PARGAT SINGH & ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment dated 22.07.2015 passed by learned Additional Sessions Judge, Moga, whereby the appeal filed by the petitioners challenging their conviction and sentence for the offences punishable under Sections 148, 342, 392, 411 and 506 read with Section 149, IPC, recorded by learned Chief Judicial Magistrate, Moga, was dismissed.

(2.) When the present petition came up for preliminary hearing before this Court on 28.08.2015, at that time learned counsel for the petitioners confined his prayer with regard to quantum of sentence only. Since he did not contest the conviction of the petitioners, therefore, notice of motion was issued for consideration of sentence only.

(3.) Mr.K.S.Pannu, DAG, Punjab, has appeared for the respondent-State and produced the affidavits of the Superintendent, Central-cum-District Jail, Faridkot, to show the period of incarceration suffered by each petitioner which are taken on record.