JAGDISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two criminal revision petitions i.e. CRR-2738-2009 titled as 'Jagdish Kumar @ Jaggi versus State of Punjab' and CRR-2705-2009 titled as 'Gagandeep Singh versus State of Punjab' as the same are arising out of the same FIR. However, for the sake of convenience, the facts have been taken from CRR-2738-2009.

(2.) The prayer in these revision petitions is for setting aside the judgment dtd. 6/10/2009 passed by the Additional Sessions Judge, Ludhiana whereby the appeal against the judgment of conviction and order of sentence dtd. 19/11/2008 passed by the Judicial Magistrate Ist Class, Ludhiana, has been dismissed.

(3.) The FIR in the present case came to be registered on 31/7/2001. The judgment of conviction and order of sentence was passed on 19/11/2008 by the Judicial Magistrate Ist Class, Ludhiana. The Appeal filed against the judgment of conviction and order of sentence was dismissed on 6/10/2009 by the Additional Sessions Judge, Ludhiana. The instant revision petitions were filed on 22/10/2009 and 14/10/2009 respectively and have come up for final hearing now i.e. after a period of more than 23 years from the date of registration of the FIR.