NATHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD on the question of sentence.

(2.) OUT of the injuries, three were grievous and those were attributed to Raj Singh petitioner. He has been awarded one year's rigorous imprisonment and a fine of Rs. 500/ -. There is no scope for reduction in sentence as far as he is concerned. The other petitioner Natha Singh did not cause any grievous injury. His sentence is reduce to the period already undergone while sustaining that of fine. With this modification in one sentence, this petition is dismissed as I find no reason to release Raj Singh petitioner on probation. Petition dismissed.