YUDHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in this criminal revision petition is to the judgment dated 10.11.2014, passed by the learned Sessions Judge, Pathankot, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offences punishable under Sections 323 and 324, IPC, recorded by learned Chief Judicial Magistrate, Pathankot, was dismissed.

(2.) WHEN the present criminal revision petition came up for preliminary hearing before this Court on 18.12.2014, at that time learned counsel for the petitioner submitted that he did not want to challenge the conviction of the petitioner in view of concurrent findings of both the Courts below, however, he prayed for issuance of notice of motion for consideration of quantum of sentence only.

(3.) IN pursuance to the notice issued, learned counsel for the State has put in appearance.