BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Bhupinder Singh has filed this revision petition challenging judgment dated 15.2.2010, passed by learned Sessions Judge, Rupnagar, vide which appeal filed by him challenging judgment dated 27.2.2009 passed by Judicial Magistrate First Class, Rupnagar convicting him for offence under Section 411 of IPC and imposing sentence of rigorous imprisonment for six months with fine of Rs. 1000/- has been dismissed.

(2.) The prosecution story, in nut-shell, is that on 8.7.2006, ASI Harbhinder Singh received secret information to the effect that Bhupinder Singh, Raju Parshad and Vipin Kumar used to steal scrap from factories and sell the same at junk shops and that they were carrying stolen articles on a cart and could be apprehended in case a raid is conducted. Pursuant to receipt of said information, a raid was conducted and the accused were apprehended along with stolen property worth Rs. 6,000/-. Vipin Kumar, who was juvenile, was tried separately. The remaining two accused namely Bhupinder Singh and Raju Parshad were tried by the Court of JMIC, Ropar who found them guilty. The appeal preferred by both the accused before the Court of Sessions was dismissed on 15.2010. Feeling aggrieved with the same, the present revision petition has been preferred by accused Bhupinder Singh.

(3.) Today, when the matter was taken up for arguments, the learned counsel for the appellant Bhupinder Singh, at the very outset, submitted that he does not challenge the findings as regards the conviction and that he restricts his submissions to quantum of sentence only.