SIKANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Revisionist, Sikander has challenged his conviction under Sections 354 IPC in FIR No. 75 lodged on 26.09.2009 at Police Station Division No. 4, Ludhiana. The Judicial Magistrate Ist Class, Ludhiana convicted the petitioner and sentenced him to undergo rigorous imprisonment for a period two years along with fine for commission of offence punishable under Section 354 IPC.

(2.) The convict preferred an appeal which was dismissed by the Additional Sessions Judge, Ludhiana vide order dated 05.01.2016. The petitioner was taken into custody.

(3.) Learned counsel for the petitioner has restricted his prayer only to the quantum of sentence.