MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THROUGH this petition, the revisionists have challenged their conviction under Section 382 IPC. The conviction was recorded in FIR No.90 lodged on 03.04.2006 at Police Station Samana, District Patiala. The Sub Divisional Judicial Magistrate, Samana convicted the petitioners and sentenced them to undergo rigorous imprisonment for 03 years along with a fine of Rs.500/ - each for commission of the offence under Section 382 IPC. The judgment was affirmed by the Addl. Sessions Judge, Fast Track Court, Patiala, vide order dated 05.07.2014. The petitioners were taken in custody to undergo the remaining part of sentence.

(2.) ON 16.12.2014, learned counsel for the petitioners had confined his prayer only qua the quantum of sentence and notice of motion limited to that extent was issued.

(3.) I have heard learned counsel for the petitioners as well as learned State counsel appearing for the State of Punjab.