GULZAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition for setting aside order dated 01.08.2013 passed by Principal Magistrate, juveniles Justice Board, Patiala and order dated 10.06.2014 passed by Additional Sessions Judge, Patiala whereby order to put respondents No.2 and 3 on community service in Rajindra Hospital, Patiala from 12.08.2013 to 12.09.2013 under supervision of Chief Medical Officer was upheld.

(2.) The son of the petitioner Happy @ Kamaljit Singh was murdered by respondents No.2 and 3 on 09.03.2004. FIR was registered against respondents No.2 and 3. Respondents No.2 and 3 were tried by the juveniles Justice Board, Patiala, where they confessed their guilt and were accordingly convicted by the Principal Magistrate, juveniles Justice Board, Patiala vide judgment dated 01.08.2013. An order of sentence was passed by the Principal Magistrate, juveniles Justice Board directing the respondents No.2 and 3 to perform community service at Rajindra Hospital, Patiala under the supervision of Chief Medical Officer from 12.08.2013 to 12.09.2013.

(3.) The said order was assailed by the petitioner in appeal before Additional Sessions Judge, Patiala who dismiss the same vide judgment dated 10.06.2014.