SHIV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dtd. 25/8/2010 passed by the learned Additional Sessions Judge, Fast Track Court, Amritsar, vide which judgment of conviction and order on quantum of sentence dtd. 18/5/2009 passed by the learned Judicial Magistrate 1st Class, Amritsar, in FIR No.54 dtd. 17/5/2001 registered under Ss. 420, 417 IPC and Sec. 63-A of Copy Right Act, at Police Station 'D' Division, Amritsar District Amritsar, have been partly modified.

(2.) The petitioner was convicted by the learned trial Court vide judgment of conviction dtd. 18/5/2009 and was sentenced as mentioned below:

(3.) It was ordered that both the sentences shall run concurrently. However, the petitioner was acquitted under Sec. 420 IPC by learned lower Appellate Court vide judgment dtd. 25/8/2010.