ROHIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is preferred against the judgment dtd. 8/12/2023 passed by the learned Sessions Judge, Ferozepur, vide which the appeal against judgment of conviction and order of sentence dtd. 13/7/2023 passed by the learned Additional Chief Judicial Magistrate, Ferozepur, in FIR No.90 dtd. 6/5/2019 filed under Ss. 325/323/34 of IPC, has been dismissed.

(2.) The petitioner was convicted and sentenced as mentioned below:

(3.) After assessing the material available on record, the learned trial Court convicted the petitioner vide judgment dtd. 13/7/2023. Aggrieved by the same, the petitioner preferred an appeal before the learned lower Appellate Court which has been dismissed vide judgment dtd. 8/12/2023.