CHHINDER KAUR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is directed against the judgment dated 16.4.2015 passed by the learned Additional Sessions Judge (Fast Track Court), Bathinda dismissing the appeal preferred by the petitioners/accused against the judgment of conviction and order of sentence dated 5.2.2014 rendered by the Judicial Magistrate Ist Class, Talwandi Sabo vide which the petitioners were convicted for offences under Sections 353/186/379/332/34 of the Indian Penal Code and sentenced as under: <FRM>JUDGEMENT_462_LAWS(P&H)8_2015_1.html</FRM>

(2.) Learned counsel appearing for the petitioners, at the very outset, submits that he is not assailing the judgment of conviction on merit and only prays for reduction of sentence.

(3.) As per custody certificates produced by the learned State counsel, the petitioners herein have already undergone a custody period of in excess of four months as of date.