SHAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the above-mentioned revisions are taken up together being arisen from same FIR.

(2.) The revisions have been filed by the petitioners Sham Lal and Rajinder Singh against respondent State of Punjab, challenging the impugned judgment of conviction and order of sentence dtd. 17/1/2014

(3.) passed by learned Addl. Chief Judicial Magistrate, Pathankot, vide which the petitioners were convicted and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs.1000.00 and in default of payment of fine, to undergo rigorous imprisonment for a period of 30 days each under Sec. 409 read with Sec. 120-B IPC and further to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.500.00 and in default of payment of fine, to undergo rigorous imprisonment for a period of 30 days each under Sec. 193 read with Sec. 120-B IPC and also to undergo rigorous imprisonment for a period of two years each under Ss. 177 and 203 read with Sec. 120-B IPC each and also challenging the judgments dtd. 9/11/2015 and 13/3/2016 passed by learned Addl. Sessions Judge, Pathankot, vide which appeals filed by petitioners Sham Lal and Rajinder Singh were dismissed respectively. However, the petitioners were acquitted of the charges framed under Sec. 411 IPC by learned ACJM, Pathankot. All the sentences were ordered to run concurrently.