- (1.) The conviction of Jasbir Singh, the petitioner for an offence punishable under sections 420, 465 and 468 IPC recorded by Additional Chief Judicial Magistrate, Ferozepur vide judgment dated 23.8.2011 has been maintained by learned Sessions Judge, Ferozepur vide judgment dated 10.04.2012 and the following sentence awarded to the petitioner by learned trial court vide order dated 23.8.2011 has been upheld by learned Sessions Judge, Ferozepur :- JUDGEMENT_599_LAWS(P&H)9_20121.html
(2.) The sentences were ordered to run concurrently.
(3.) Dissatisfied with the judgment of learned Sessions Judge, Ferozepur, the present revision petition has been brought.;