- (1.) Affidavit on behalf of complainant has been filed in the Court, in compliance of order dated 09.01.2012 and the same is taken on record.
(2.) Petitioner was convicted vide judgment dated 12.01.2010 by the Judicial Magistrate Ist Class, Ajnala in Criminal case No. 404/23.10.01/ 3.4.2006 arising out of FIR No. 83 dated 4.9.2001 under Sections 326/324/34 IPC, registered at Police Station, Ramdas and was sentenced to undergo as under:- 1. U/s 326 IPC - Rigorous imprisonment of two years and Rs. 500/- (Rs. Five hundred only) fine. In default of payment of fine Rigorous Imprisonment of fifteen days. 2. U/s 324 IPC - Rigorous Imprisonment of one year and Rs.500/- (Rs. Five hundred only) fine. In default of payment of fine Rigorous Imprisonment of fifteen days. All the substantive sentences were ordered to be run concurrently.
(3.) The conviction of the petitioner was maintained by the Additional Sessions Judge, Amritsar, vide judgment dated 6.9.2011. However, the sentence was modified as under:- 1 U/s 326 IPC To undergo rigorous imprisonment for one year and six months with fine of Rs.500/-. in default of payment of fine to further undergo rigorous imprisonment for 15 days. 2. U/s 324 IPC To undergo rigorous imprisonment for nine months with fine of Rs.500/-, in default of payment of fine to further undergo rigorous imprisonment for 15 days;