ASHOK KUMAR ALIAS BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Ashok Kumar alias Bhola and his real brother Dalwinder Singh alias Toni alias Dalwinder Kumar booked in a case FIR No. 45 dated 2.5.2001, under Sections 324, 323, 34 IPC registered at Police Station Talwandi Sabo. Vide impugned judgment of learned Sub Divisional Judicial Magistrate, Talwandi Sabo the present petitioner was convicted under Section 324 IPC substantively and was sentenced to undergo RI for six months and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo SI for one month. He was also convicted under Section 323 IPC and was sentenced to undergo RI for three months and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo SI for one month. His brother Dalwinder Singh was convicted under Section 323 IPC substantively and was sentenced to undergo RI of three months and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo SI for one month. He also stands convicted under Section 324 IPC read with Section 34 IPC and was sentenced to undergo RI for six months and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo SI for one month. All the sentences, however, were ordered to run concurrently.

(2.) AGGRIEVED by the judgment of conviction and sentence, the petitioner and his co-accused filed an appeal. Vide impugned judgment of learned Additional Sessions Judge, (Adhoc), Fast Track Court, Bathinda dated 27.1.2006, the conviction and sentence of the petitioner has been upheld whereas his brother Dalwinder Singh has been released on probation of good conduct for a period of one year on his furnishing requisite bond in the sum of Rs. 20,000/- with one surety in the like amount. Hence, this revision petition by Ashok Kumar petitioner only.

(3.) THE instant petition is, however, admitted on the point of quantum of sentence only. Notice of motion.