HAKAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed the present revision petition against the judgment dtd. 3/9/2016 passed by learned Additional Sessions Judge, Moga whereby their appeal against the judgment of conviction and order of sentence dtd. 6/7/2015 passed by learned Sub-Divisional Judicial Magistrate, Baghapurana, was dismissed.

(2.) Learned Magistrate, vide judgment dtd. 6/7/2015, has held both the petitioners guilty for committing offence under Ss. 326, 324 and 323 read with Sec. 34 IPC. Vide separate order of sentence dtd. 6/7/2015, learned Magistrate has sentenced the petitioners as under:

(3.) However, it was ordered that all the substantive sentences awarded to the petitioners shall run concurrently.