BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed by petitioner, Baldev Singh, challenging the judgment dated 28.08.2006, passed by the learned Additional Sessions Judge, Ferozepur, (for short, 'the first appellate Court') dismissing the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 15.09.2003, passed by the learned Judicial Magistrate 1st Class, Abohar, (for short, 'the trial Court') vide which, the accused-petitioner has been convicted and sentenced as under:-

(2.) However, both the sentences were ordered to run concurrently.

(3.) Brief facts of the case find mention in para No.3 of the judgment rendered by the first appellate Court, which read as under:-