INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is preferred against the judgment dtd. 5/6/2025 passed by the learned Additional Sessions Judge, Hoshiarpur, vide which the appeal against judgment of conviction and order of sentence dtd. 7/11/2017 passed by the learned Judicial Magistrate 1st Class, Hoshiarpur, in FIR No.143 dtd. 11/12/2010 registered under Ss. 279/304-A/338/427 of IPC, registered at Police Station Mahilpur, 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. 7/11/2017. Aggrieved by the same, the petitioner preferred an appeal before the learned lower Appellate Court which has been dismissed vide judgment dtd. 5/6/2025.