NACHHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is filed against the judgment dated 11.6.2007, passed by the Sessions Judge, Mansa and the judgment of conviction and the order of sentence dated 25.4.2006, passed by the Judicial Magistrate Ist Class, Mansa vide which the accused was convicted and sentenced as under:- <FRM>JUDGEMENT_237_LAWS(P&H)10_2015_1.html</FRM>

(2.) Brief facts of case of the prosecution as noticed in the judgment passed by the Sessions Judge are as under:-

(3.) On completion of investigation, challan/report under Section 173 Cr.P.C was presented before the Court against the accused.