SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of two revision petitions viz. Criminal Revision No. 2821 of 2010 and Criminal Revision No. 1114 of 2011 as they involve similar questions of law and facts.

(2.) Criminal Revision No. 2821 of 2010 has been preferred by accused - petitioner, Dr. Sohan Singh, challenging judgment dtd. 1/10/2010 passed by the Additional Sessions Judge (Adhoc), Fast Tract Court, Ropar, dismissing his appeal and upholding judgment of conviction and order of sentence dtd. 31/1/2007 passed by the Judicial Magistrate 1st Class, Kharar in case FIR No. 9 dtd. 23/1/1997 under Ss. 406, 420 IPC, registered at Police Station, Kharar, whereby he has been convicted under Sec. 420 IPC and sentenced to undergo RI for two years alongwith fine of Rs.1,000.00 and in default of payment of fine, to further undergo RI for one month.

(3.) Through Criminal Revision No. 1114 of 2011, complainant - Gurmail Singh has sought enhancement of sentence awarded to respondent No. 2 (petitioner in Criminal Revision No. 2821 of 2010) in aforesaid judgment of conviction and order of sentence.