- (1.) This is a revision petition against the judgement and order of conviction and sentence dated 26.10.2009 as well as judgement dated 22.12.2011 passed by the Additional Sessions Judge, Moga, dismissing the appeal filed by the petitioners.
(2.) Vide judgement and order dated 26.10.2009, the trial Court convicted and sentenced the petitioners as under:- JUDGEMENT_547_LAWS(P&H)1_2012(1).html
(3.) Thereafter, appeal preferred against their conviction and sentence has also been dismissed by the Appellate Court. Learned counsel for the petitioners, at the very outset, did not argue the case on merit but alternatively prayed that since the matter has been amicably compromised with the complainant, the petitioners be released on probation. Compromise deed dated 07.01.2012 has been placed on record as Annexure P1.;