- (1.) The present revision petition has been filed against judgment dated 11.08.2012 rendered by learned Additional Sessions Judge, SAS Nagar, Mohali vide which appeal filed by the present petitioners against judgment and order dated 22.07.2011 passed by learned Chief Judicial Magistrate, SAS Nagar, Mohali convicting them for offences under Sections 382/332/353/186 IPC read with Section 34 IPC was modified to the extent that their conviction for offences under Sections 382/186/34 IPC was set aside and however, their conviction for offences under Sections 332/353 IPC was maintained and however, the sentence was reduced from one year to six months under each count while making them to run concurrently.
(2.) I have heard learned counsel for the parties and have gone through the whole record including both the judgments rendered by learned courts below.
(3.) Brief allegations against petitioners-accused are that, complainant, Head Constable Mohan Singh alongwith Constable Balwinder Singh was on patrol duty when they stopped the motorcyclist for checking and however, they were challenged by the present petitioners-accused on the plea that they were having no right to check the motorcycle and in that process petitioners-accused caused simple hurt by giving slap to complainant HC Mohan Singh and also abused him. They also attacked C. Balwinder Singh when he tried to save the complainant. Even his mobile phone was snatched. Petitioners were held guilty by learned trial court. Their appeal against judgment of conviction and order of sentence was partly allowed as aforementioned by learned appellate court.;