FAQIR CHAND Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Petitioner Faqir Chand alias Prem son of Gabbu Ram, resident of House No. 83/3, Bhargo Camp, Jalandhar has filed the present revision petition challenging judgment dated 6.1.2016 passed by learned Additional Sessions Judge, Jalandhar, whereby his appeal against the judgment of conviction and order of sentence dated 2.7.2015 passed by learned Judicial Magistrate 1st Class, Jalandhar, was dismissed.

(2.) Learned Magistrate vide judgment dated 2.7.2015 had convicted the petitioner for offence punishable under Ss. 279 and 304 -A IPC in case FIR No. 150 dated 2.8.2011 registered at Police Station Bhargo Camp, Jalandhar and vide separate order of even date sentenced him as under:

(3.) However, both the sentences were ordered to run concurrently.