RAJWINDER AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners were tried for committing the offences under Sections 63, 68-A of the Copy Right Act, 1957 and Section 292 IPC. Vide judgment and order dated 20.5.2010, the learned Additional Chief Judicial Magistrate, Bathinda, found the petitioners guilty for the aforesaid offences and sentenced them as under:- <FRM>JUDGEMENT_94_LAWS(P&H)4_2019_1.html</FRM>

(2.) Aggrieved of the aforesaid judgment and order, the petitioners had preferred appeals before the learned Sessions Judge, Bathinda. Vide judgment dated 23.09.2011, the appeals filed by the petitioners were dismissed by the learned Additional Sessions Judge (Fast Track Court), Bathinda. Still aggrieved, the petitioners have preferred these revisions.

(3.) As per the prosecution case, on 16.4.2003, SI Balwinder Singh along with the other police officials was patrolling near Hanuman Chowk, Bathinda, where a secret information was received by ASI Sukhdev Singh that Ashok Kumar was dealing in the business of preparing and selling duplicate and obscene Video Compact Discs (hereinafter referred 'VCDs'). He after preparing the duplicate obscene VCDs in a large number, used to supply the same to the shopkeepers in the city and markets in the surrounding areas. It was further alleged that Rajwinder, Hari Mohan @ Mohni, Sunil Kumar and Rajinder Kumar, had been purchasing duplicate obscene VCDs and if a raid was conducted at the house of Ashok Kumar, they all could be caught red-handed.