Alok Singh, J. - (1.) NOTICE of motion.
(2.) ON being asked, Mr. Abhishek Chautala, Assistant Advocate Gen -eral, Punjab, has accepted notice on behalf of the State. With the consent of the learned counsel for the parties, present petition is being disposed at this admission stage.
(3.) PETITIONER was found guilty under Sections 326, 324, 323, 452 IPC and was sentenced to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo rigorous imprisonment for 3 months; he was further sentenced to undergo rigorous imprisonment for a period of 1 1/2 years under Section 324 IPC; he was further sentenced to undergo rigorous imprisonment for a period of 1 year un -der Section 323 IPC; he was also sentenced to undergo rigorous imprisonment for a period of 2 years and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo rigorous imprisonment for 3 months by Sub Divisional Judicial Magistrate, Phul, vide judgment dated 02.09.2009.;