PIRTHI PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE order dated 28.11.1997 Pirthi Pal Singh, accused- petitioner was convicted by Judicial Magistrate, 1st Class, Mansa in case FIR No. 52 dated 23.6.1990 registered at Police Station Sadar, Mansa under Sections 408 of the Indian Penal Code. He was further convicted under Section 468 of the Indian Penal Code. He was sentenced to undergo rigorous imprisonment for a period of 1-1/2 years and to pay fine of Rs. 1500/- or in default to under go further rigorous imprisonment for three months, under Section 408 of the Indian Penal Code. He was further sentenced to undergo rigorous imprisonment for 1-1/2 years and to pay fine of Rs. 1500/- or in default of payment of fine to undergo further rigorous imprisonment for three months. Substantive sentence were ordered to run concurrently.

(2.) IN appeal learned Additional Sessions Judge, Mansa vide order dated 30.5.1998 maintained the conviction and sentence passed by the learned Magistrate.

(3.) AT the motion stage, H.S. Bedi, J. ordered notice of motion to the State of Punjab only in re: sentence.