SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was put on trial for the offence punishable under Section 279, 337, 338, 427, 304 -A IPC. The Judicial Magistrate, 1st Class, Ludhiana, vide order dated 04.03.2004 convicted the petitioner and sentenced him to undergo the following punishment: - <IMG>JUDGEMENT_85_LAWS(P&H)5_2015.jpg</IMG>

(2.) ALL the sentences were to run concurrently.

(3.) STILL not satisfied, this revision has been filed.