LAKHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred against the impugned judgment dtd. 17/1/2012 passed by Additional Sessions Judge, Sangrur dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dtd. 8/1/2011 passed by Chief Judicial Magistrate, Sangrur in FIR No.22, dtd. 2/2/2005 registered under Ss. 279, 337, 338 and 427 of the Indian Penal Code, 1860 (for short IPC') at Police Station Bhawanigarh.

(2.) The petitioner was sentenced as under:-

(3.) On finding a prima facie case for the commission of offences under Ss. 279, 337, 338 and 427 of IPC, charges were framed accordingly, to which he pleaded not guilty and claimed trial and was ultimately convicted.