NIRMAL SINGH @ NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of instant petition, the petitioner has challenged the judgment dated 27.07.2015 passed by learned Additional Sessions Judge, Jalandhar, vide which the criminal appeal preferred by him against the judgment of conviction and order of sentence dated 17.10.2014 passed by learned Judicial Magistrate 1st Class, Phillaur, was dismissed.

(2.) Learned Magistrate vide judgment dated 17.10.2014 convicted the petitioner for offence punishable under Sections 323, 324 and 325 IPC and vide separate order of even date, sentenced him as under: <FRM>JUDGEMENT_234_LAWS(P&H)7_2016.html</FRM>

(3.) However, all the substantive sentences were ordered to run concurrently.