SUKHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Sukhbir Singh @ Sukha son of Ajit Singh, resident of Dherian, Police Station Nakodar, District Jalandhar has filed the present revision petition challenging the judgment dated 3.8.2015 passed by the Additional Sessions Judge, Jalandhar, whereby the appeal against the judgment of conviction and order of sentence dated 7.8.2014 passed by learned Judicial Magistrate 1st Class, Jalandhar has been dismissed. Vide judgment dated 7.8.2014 petitioner was convicted for the offence under Sections 323 and 325 read with Section 34 IPC and vide separate order on the question of sentence, the petitioner was sentenced as under: -

(2.) AGAINST the judgment dated 7.8.2014, the petitioner has preferred an appeal before the learned Additional Sessions Judge, Jalandhar and the learned Appellate Court had modified the judgment passed by learned Magistrate dated 7.8.2014 and reduced the sentence for offence under Section 323 IPC. The petitioner was ordered to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/ - for an offence under Section 323 IPC, whereas sentence qua remaining offence under Section 323/34 is reduced and the petitioner was ordered to undergo rigorous imprisonment for six months for offence under Section 323/34 IPC and to pay fine of Rs. 1000/ -. However, both the sentences were ordered to run concurrently.

(3.) THE trial Court vide judgment dated 7.8.2014 has convicted the petitioner along with other co -accused Ajit Singh. Against the conviction and sentence dated 7.8.2014, the petitioner had filed an appeal before the learned Additional Sessions Judge, Jalandhar and the same was dismissed with modification of sentence as mentioned above.