BABLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 17.02.2014 passed by the Additional Sessions Judge, Amritsar who partly dismissed the appeal filed by the petitioner and reduced the sentence of the petitioner to one year and six months with fine of Rs.1000/-. The petitioner along with his co-accused Mithu and Billa, had been sentenced by the trial Court to undergo rigorous imprisonment for two years and to pay a fine of Rs.1000/- each for commission of offence punishable under sections 326/323 read with Section 34 IPC. In default of payment of fine, they were to undergo rigorous imprisonment for one month. Fine had been paid by petitioner Bablu and this fact is recorded in the judgement of the trial Court.

(2.) Petitioner Bablu along with his co-accused had faced trial in FIR No.60 dated 18.03.2007, under sections 326/324/323/34 IPC, registered at Police Station Beas, on the complaint dated 18.3.2007 made by Raju son of Gulam on the allegations that on 14.3.2007, all the accused in furtherance of their common intention caused simple as well as grievous hurt to him with blunt and sharp edged weapons. Earlier they had an altercation during elections. The petitioner was arrested. After completion of investigation, the challan was filed.

(3.) The petitioner and his co-accused were convicted and sentenced to the imprisonment mentioned here-in-before.