- (1.) Tersely, the facts & evidence, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially, in the wake of complaint of complainant Kulveer Kaur wife of Tek Singh, a criminal case was registered against the petitioner accused Lachhman Singh alias Pillu and his other co-accused Happy Singh (since deceased) son of Bhola Singh, by way of FIR No.46 dated 8.5.2007, on accusation of having committed the offences punishable under sections 452, 323 and 324 read with section 34 IPC by the police of Police Station Lehra, District Sangrur.
(2.) Having completed all the codal formalities, the trial Court convicted & sentenced the petitioner-convict to undergo rigorous imprisonment for a period of two years, to pay a fine of Rs. 1000/-or in default of payment of fine, to further undergo simple imprisonment for a period of 15 days; to undergo RI for a period of one year, to pay a fine of Rs. 500/- and to undergo rigorous imprisonment for a period of six months, to pay a fine of Rs. 500/- or in default of payment of fine, to further undergo simple imprisonment for a period of one week for the commission of offences punishable u/ss 452, 324 and 323 IPC respectively. However, all the sentences were ordered to run concurrently by the trial Court, by virtue of impugned judgment of conviction and order of sentence dated 12.7.2010.
(3.) Aggrieved by the impugned judgment of conviction and order of sentence, the appeal filed by the petitioner-convict was dismissed as well, by the appellate Court, by means of impugned judgment dated 14.9.2011.;