RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition is directed against the judgment of conviction and order of sentence dated 30.01.2009 passed by learned Judicial Magistrate 1st Class, Tarn Taran whereby the petitioner was convicted and sentenced as under:- <FRM>JUDGEMENT_279_LAWS(P&H)8_2016_1.html</FRM>

(2.) Petitioner preferred an appeal before learned Additional Sessions Judge, Tarn Taran. Though, the judgment of conviction passed by learned Judicial Magistrate 1st Class, Tarn Taran, dated 30.01.2009 was upheld by the first Appellate Court, but the sentence awarded to the petitioner was reduced from 3 years to 2 years vide judgment dated 28.04.2011. Therefore, the present revision petition before this Court.

(3.) Learned counsel for the petitioner mainly took the plea that he does not challenge the judgment of conviction passed by the Courts below and the present revision petition against judgment of conviction be dismissed. Otherwise also, on merits prosecution case is proved on the testimony of complainant PW Lakhbir Singh who was cheated for a sum of Rs.700/- by the present petitioner.