AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved against the judgment dated 18.11.2015 passed by learned Additional Sessions Judge, Amritsar whereby appeal against the judgment and order dated 4.7.2015 passed by learned Judicial Magistrate 1st Class, Amritsar was dismissed, the petitioner has approached this Court through the instant revision petition.

(2.) Learned Magistrate vide judgment dated 4.7.2015 has held the petitioner guilty in a case FIR No.61 dated 13.6.2012 registered at Police Station Gate Hakima, District Amritsar for commission of offence under Sections 323, 325, 341 and 506 IPC and vide separate order of even date, sentenced him as under: <FRM>JUDGEMENT_521_LAWS(P&H)2_2016_1.html</FRM>

(3.) It was, however, ordered that the period of detention of convict during investigation and trial of this case shall be set off towards substantive sentence awarded to him.