AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, alongwith his wife Kuldip Kaur, was tried for committing the offences punishable under Sections 465, 467, 468, 471 and 120-B IPC. Vide judgment and order dated 18.10.2011, the Judicial Magistrate 1st Class, Gurdaspur convicted the petitioner under Section 465 IPC, while Kuldip Kaur under Sections 465/120-B IPC and sentenced them to undergo rigorous imprisonment for one year each. Both of them were further convicted under Sections 467/120-B IPC and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.1,000/- each and in default of payment of fine, to undergo further simple imprisonment for six months. They were further convicted under Sections 468/120-B IPC and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.1,000/- each and in default of payment of fine, to undergo further simple imprisonment for six months. They were also convicted under Sections 471/120-B IPC and sentenced to undergo rigorous imprisonment for one year each. All the sentences were ordered to run concurrently.

(2.) Aggrieved of their conviction and sentences, as recorded by the trial Court, the petitioner and his wife Kuldip Kaur filed an appeal. Vide judgment dated 30.1.2015, the Additional Sessions Judge (Ad hoc), Fast Track Court, Gurdaspur accepted the appeal of Kuldip Kaur and acquitted her of the charges framed against her whereas the appeal of the petitioner was held to be devoid of any merit and, accordingly, dismissed.

(3.) The present revision filed by the petitioner against his conviction and sentence came up for preliminary hearing on 7.4.2015 when, after hearing learned counsel for the petitioner, notice regarding quantum of sentence was issued. The State stands duly served and represented. The complainant is also represented by his counsel.