AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Revisionist, Avtar Singh has challenged his conviction under Sections 406, 498-A IPC in FIR No. 77 lodged on 28.7.2007 at Police Station Sudhar. The Judicial Magistrate Ist Class, Jagraon convicted the petitioner and his co-accused and sentenced them to undergo rigorous imprisonment for a period two years along with fine for commission of offence punishable under Section 406, 498-A IPC.

(2.) The convicts preferred an appeal which was partly allowed by the Additional Sessions Judge, Ludhiana vide order dated 21.12.2012. Petitioner was acquitted under Section 406 IPC. Sentence imposed by the trial Court on the petitioner under Section 498-A IPC was reduced from two years to one year. The petitioner was taken into custody. However, the other co-accused were ordered to be acquitted of the charges framed against them.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel appearing for the State of Punjab.