INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present revision petition impugning judgment dated 15.7.2015 passed by learned Additional Sessions Judge, Ludhiana, whereby his appeal against the judgment of conviction and order of sentence dated 13.2.2014 passed by learned Sub -Divisional Judicial Magistrate, Samrala in case bearing FIR No. 240 dated 16.12.2007 under Ss. 279, 337, 338, 427 and 304 -A IPC registered at Police Station Samrala, was dismissed.

(2.) Learned trial Court vide judgment dated 13.2.2014 held the petitioner guilty for offence under Ss. 279, 304 -A and 337 IPC and convicted him thereunder. However, the petitioner was acquitted of charge framed against him under Sec. 338 IPC. Vide separate order of even date, learned trial Court sentenced the petitioner as under:

(3.) To undergo rigorous imprisonment for a period of six months under Sec. 337 IPC.