NACHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition against judgment of conviction and order of sentence dated 17.05.2018 passed by Judicial Magistrate Ist Class, Ferozepur vide which the petitioner was convicted and sentenced as under:-

(2.) The appeal filed by the revisionist was partly allowed by learned Additional Sessions Judge, Ferozpur vide judgment dated 20.11.2018 and the conviction of the petitioner under Section 427 IPC was set-aside and the sentence awarded by learned trial Judge was reduced as under:-

(3.) Hence, the petitioner has preferred this revision petition against the aforesaid judgment of conviction and order of sentence passed by learned Additional Sessions Judge.