LAWS(P&H)-2017-12-65

PHUMAN SINGH Vs. STATE OF PUNJAB AND OTHERS

Decided On December 01, 2017
PHUMAN SINGH Appellant
V/S
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

(1.) The present revision petition by the complainant, under Section 401 Cr.P.C., is directed against the judgment dated 1.2.2014 passed by learned Additional Sessions Judge, Ferozepur, vide which the appeal preferred by Shingara Singh, Munsha Singh and Prem Singh, (respondents No. 2 to 4 herein), against the judgment of conviction dated 12.07.2012 passed by learned Judicial Magistrate Ist Class, Ferozepur, was dismissed, with modification in the order of sentence of even date, thereby ordering the accused-persons to be released on probation of good conduct on their furnishing bonds in the sum of Rs.30,000/- with one surety in the like amount for a period of one year with further directions to keep peace and be of good behaviour during the said period, failing which they were directed to make themselves available to receive the sentence as and when called upon. The respondents No. 2 to 4 were further directed to pay a sum of Rs.10,000/- each as compensation to the complainant.

(2.) The accused-respondents No.2 to 4 were held guilty by learned trial Court and were convicted and sentenced as under:- <FRM>JUDGEMENT_65_LAWS(P&H)12_2017_1.html</FRM>

(3.) Learned counsel for the petitioner submitted that the injured in this case had sustained grievous injuries and the order passed by learned Additional Sessions Judge thereby releasing respondents No.2 to 4 on probation deserves to be set-aside and the judgment of conviction and order of sentence passed by the trial Court is liable to be upheld by this Court.