SURINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners along with some others were tired under Sections 506, 427 and 148 of the Indian Penal Code. The learned Judicial Magistrate Ist Class, Amloh held them guilty under Sec. 506 of the Indian Penal Code and sentenced them to undergo R.I. for two years and a fine of Rs. 2000.00 or in default to further undergo R.I. for a period of six months. They were also convicted under Sec. 427 Indian Penal Code and sentenced to undergo R.I. for one year and a fine of Rs. 1000.00 or in default to further undergo R.I. for three months. They were also convicted under Sec. 148 Indian Penal Code and sentenced to undergo R.I. for one year. The substantive sentences were, however ordered to run concurrently.

(2.) In appeal that came to be preferred by the petitioner against the order of conviction and sentence recorded by the Judicial Magistrate Ist Class, the sentence under Sec. 506 of the Indian Penal Code was reduced to one year and a fine of Rs. 2000.00 and in default to undergo R.I. for 3 months and sentence awarded under Sections 427 and 148 Indian Penal Code was maintained.

(3.) In this revision challenge is to the conviction and sentence recorded by the learned trial court and the appellate Court vide order dated 6.10.1987 and 11.11.1988 respectively.