JAGDEV SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present criminal revision, the petitioners have assailed the judgment dated 10.05.2006, vide which, the learned Addl. Sessions Judge (Ad hoc), Fast Track Court, Sangrur, upheld the judgment dated 10.01.2003, passed by the learned Judicial Magistrate 1st Class, Malerkotla, whereby, the petitioners were convicted under Sections 326, 325, 323 and 411 of the Indian Penal Code (for short 'IPC') and sentenced to undergo RI for a period of three years each and to pay fine of Rs. 500/- each; in default of payment of fine, to further undergo RI for 15 days each, under Section 326 IPC. They were further sentenced to undergo RI for a period of two years each and to pay fine of Rs. 300/- each; in default of payment of fine, to further undergo RI for 10 days each, under Section 325 IPC. They were sentenced to undergo RI for a period of six months each and to pay fine of Rs. 200/- each; in default of payment of fine, to further undergo RI for 07 days each, under Section 323 IPC and further sentenced to undergo RI for a period of one year each and to pay fine of Rs. 200/- each; in default of payment of fine, to further undergo RI for 07 days each, under Section 411 IPC.

(2.) The prosecution case as set out in the judgment of trial Court is as under:-

(3.) The accused/petitioners were charge sheeted under Sections 326, 325, 323, 411 and 34 IPC, to which they pleaded not guilty and claimed trial.