PRITPAL SINGH; JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above noted two petitions as they arise out of the common judgments and order passed by the Courts below.

(2.) The petitioners were tried for committing the offences punishable under Sections 406/420/120-B IPC. Vide judgment and order dated 5.12.2008, learned Judicial Magistrate, Ist Class, Muktsar, while acquitting the petitioners of the offence under Section 406 IPC, held them guilty under Section 420 read with Section 120-B IPC and sentenced them to undergo RI for 3 years under Section 420 IPC and to pay a fine of Rs.5000/- and, in default of payment of the fine, to further undergo imprisonment for 3 months and RI for one year under Section 120-B IPC. All the sentences were ordered to run concurrently.

(3.) Aggrieved there-against, the petitioners preferred appeals before the learned Sessions Judge, Muktsar. However, vide judgment dated 17.8.2009, the appeals filed by the petitioners had been dismissed by the learned Additional Sessions Judge, Muktsar. Still aggrieved, the petitioners have preferred the present revision petition.