RISHU MEHTA @ RISHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, this court proposes to decide two revision petitions which have arisen out of the same FIR.

(2.) Notice of motion in both the petitions was issued on the limited question of quantum of sentence.

(3.) I have heard learned counsel for the petitioners as well as learned State counsel appearing for the State of Punjab.