LAKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, the revisionist Lakhbir Singh has challenged his conviction under Section 279, 337 and 338 IPC. The conviction was recorded in FIR No.106 lodged on 06.09.2011 registered at Police Station Bhogpur, Distt. Jalandhar. The Judicial Magistrate 1st Class, Jalandhar, vide order of conviction and sentence dated 11.11.2014 convicted the petitioner and sentenced him to undergo following imprisonment:- <FRM>JUDGEMENT_336_LAWS(P&H)10_2015_1.html</FRM>

(2.) The judgment was affirmed by the Addl. Sessions Judge, Jalandhar, vide order dated 06.07.2015. The petitioner was taken in custody to undergo the remaining part of sentence. Aggrieved with the same, the accused has preferred the instant petition.

(3.) On 07.08.2015 when this revision petition came up for hearing before this Court, learned counsel for the petitioner had confined his submissions to the quantum of sentence imposed upon the petitioner. Notice was issued on the limited question of quantum of sentence.