KESAR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment dated 16.9.2014 passed by learned Additional Sessions Judge, Bathinda, whereby the appeal filed by the petitioners challenging their conviction and sentence for the offences punishable under Sections 323, 324 and 325 read with Section 34, IPC, recorded by learned Sub-Divisional Judicial Magistrate, Phul, was dismissed.

(2.) Learned counsel for the petitioners at the very outset submit that in view of the concurrent findings of both the courts below, he did not want to assail the impugned judgments on merits. However, he submit that there were fairly arguable points in the revision petition so far as the reduction of the substantive sentences of the petitioners were concerned.

(3.) In view of the statement suffered by learned counsel for the petitioners, notice was issued with regard to quantum of sentence only. Learned counsel for the State has put in appearance.