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 325, 324, 323, 34 IPC and was sentenced to undergo rigorous imprisonment for a period of eighteen months and to pay a fine of Rs.250/ -and in default of payment of fine to further undergo imprisonment for one month under Section 325/34 IPC; he was fur -ther sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.250/ -and in default of payment of fine to further undergo imprisonment for one month; he was also sentenced to undergo rigorous imprisonment for a period of six months under Section 323 IPC by Judicial Magistrate , 1st Class, Bathinda vide judgment dated 10.03.2009.;