SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CRR-1761-2010 titled as Surinder Kumar Vs. State of Punjab and CRR-1924-2010 titled as Ashok Kumar Vs. 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-1761-2010.

(2.) The present revision petitions have been filed impugning the judgment dtd. 12/5/2010 passed by the Addl. Sessions Judge, SAS Nagar, Mohali whereby the appeal filed against the judgment of conviction and order of sentence dtd. 27/8/2008 passed by the Sub Divisional Judicial Magistrate, Kharar has been dismissed.

(3.) The FIR in the present case came to be registered on 4/6/2002. The judgment of conviction was passed on 27/8/2008 by the Sub Divisional Judicial Magistrate, Kharar. The appeal filed against the order of conviction was dismissed on 12/5/2010 by the Addl. Sessions Judge, SAS Nagar, Mohali. The instant revision petition was filed on 23/6/2010 and has come up for final hearing now i.e. after a period of more than 22 1/2 years from the date of registration of the FIR.