PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision petition has been filed challenging the judgment of conviction and order on quantum of sentence, both dtd. 16/10/2023, passed by the Court of learned Sub Divisional Judicial Magistrate, Sardulgarh (hereinafter referred to as 'learned trial Court') in CIS No. CHI/10/2019, titled as State v. Satpal Singh and others, arising out of FIR No. 10 dtd. 28/3/2018, registered under Ss. 323, 325 and 34 of IPC at Police Station Jourkian, whereby the petitioners were held guilty for commission of aforementioned offences and were sentenced to undergo maximum rigorous imprisonment for 01 year with default clause. The petitioners have also challenged the judgment dtd. 25/9/2025, passed by the Court of learned Sessions Judge, Mansa (hereinafter referred to as 'learned appellate Court') in Criminal Appeal No. 131 of 2023, titled as Pal Singh Singh and others v. State of Punjab, whereby while upholding the judgment of conviction and order on quantum of sentence, as passed by the learned trial Court, the appeal of the petitioners was dismissed.

(2.) At this juncture, learned counsel for the petitioners submits that the parties to present dispute has buried the hatchet and compromised the matter for which reliance has been placed on Annexure P-1. He further submits that he is not challenging the judgment on merits but restricts his prayer to the effect that benefit of probation be granted to the petitioners.

(3.) Since the petitioners are not challenging the impugned judgments passed by the Court below on their merit and seeking benefit of probation, the sole consideration before this Court is as to whether the prayer made by the petitioners for extending benefit of probation can be accepted or not?