Alok Singh, J. - (1.) NOTICE of motion.
(2.) ON being asked, Mr. Raghbir Chaudhary, learned Senior Deputy Advocate General, Punjab, accepts 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.) ACCUSED /revisionists were found guilty and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo simple imprisonment for one month each for the commission of offence under Section 323/34 IPC. They were further sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/ - and in default of payment of fine to further undergo simple imprisonment for six months each by JMIC, Bathinda, vide judgment dated 20.7.2009 by JMIC, Gurdaspur, vide judgment dated 20.12.2010.;