LAWS(P&H)-2015-3-637

KULWANT SINGH Vs. STATE OF PUNJAB

Decided On March 23, 2015
KULWANT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THROUGH this petition, the revisionist has challenged his conviction under Section 411 IPC. The conviction was recorded in FIR No.137 lodged on 01.12.2011 at Police Station Jalalabad, District Fazilka. The Sub Divisional Judicial Magistrate, Jalalabad (W) convicted the petitioner and sentenced him to undergo rigorous imprisonment for a period of 1 year along with a fine of Rs.5000/ - for commission of the offence under Section 411 IPC. In default of payment of fine, he was to undergo further rigorous imprisonment for a period of 15 days. The judgment was affirmed by the Addl. Sessions Judge, Fazilka, vide order dated 12.01.2015. The petitioner was taken in custody to undergo the remaining part of sentence.

(2.) ON 23.02.2015, learned counsel for the petitioner 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 petitioner as well as learned State counsel appearing for the State of Punjab.