SUKHJINDER SINGH & OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Applicant - petitioner No.1 Sukhjinder Singh has preferred instant application under Section 389 Cr.P.C. for suspension of conviction awarded to him in case FIR No.390 dated December 17, 2007, under Sections 307, 382, 323, 201, 477, 148, 149 IPC and Sections 25 & 27 of the Arms Act, registered at Police Station, City Abohar.

(2.) Though FIR was registered under Sections 307, 382, 323, 201, 477, 148, 149 IPC and Sections 25 & 27 of Arms Act, but petitioner No.1 has been convicted and sentenced under Sections 148, 323, 382 read with Section 149 IPC vide judgment of conviction & order of sentence dated January 20, 2015 passed by the trial court. Appeal preferred by the accused - petitioner(s) challenging his/their conviction and sentence has been confirmed by the lower appellate court vide judgment dated March 2, 2016.

(3.) Dissatisfied with the above said conviction and sentence, accused - petitioner(s) have filed the instant criminal revision petition before this court and sought suspension of sentence during pendency of the revision petition. The sentence of accused - petitioner stood suspended vide order dated May 18, 2016 and revision petition was admitted for regular hearing.