AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Convict is in the revision petition against the judgment passed by the learned Chief Judicial Magistrate, Fazilka, whereby petitioner and co-accused in a jail break case, were convicted and sentenced under various provisions of the Indian Penal Code, which are extracted as under:-

(2.) It is the case of the prosecution that petitioner alongwith coaccused Nirvair Singh who was declared Proclaimed Offender had broke open the window and a wall of the prison where they were lodged in various criminal cases and escaped from the prison. Petitioner alongwith Constable Raja Ram and Constable Karamjit Singh were tried and convicted. Appeal filed by the petitioner was also dismissed by the learned Court of Session.

(3.) This Court has heard learned counsel for the petitioner at length and with his able assistance gone through the judgment passed by the Chief Judicial Magistrate, affirmed in appeal by the Court of Session.