KALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision petition for challenging the judgment/order dtd. 21/8/2018 passed by learned Additional Sessions Judge, Ferozepur, whereby the appeal filed by the petitioners against the judgment of conviction and order of sentence dtd. 22/8/2017 passed by learned Judicial Magistrate 1st Class, Ferozepur has been dismissed, thereby; upholding the conviction of the petitioners under Ss. 323 and 326 of IPC and the maximum sentence for rigorous imprisonment for a period of 01 year awarded to the petitioners thereunder.

(2.) At the outset, learned counsel for the petitioners has submitted that since the petitioners have already undergone more than 50% of the sentence awarded to them, therefore, he has the instructions to submit that the present petition be restricted to quantum of sentence only and that he does not press the petition qua the order of conviction.

(3.) Accordingly, the present petition is restricted to quantum of sentence only.