- (1.) NOTION of motion.
(2.) ON the asking of the Court Mr. G.S. Sidhu, A.A.G., Punjab accepts notice on behalf of the State.
(3.) VIDE judgment and order dated 05.03.2013 passed by Judicial Magistrate Ist Class, Gurdaspur the petitioners have been convicted and sentenced to undergo rigorous imprisonment as under: - JUDGEMENT_459_LAWS(P&H)1_2014.htm The appeal filed by the petitioners has also been dismissed by learned Additional Sessions Judge, Gurdaspur vide the judgment dated 11.11.2013. To challenge the correctness of the judgment of conviction and order of sentence dated 05.03.2013 passed by Judicial Magistrate Ist Class, Gurdaspur as affirmed by the Appellate Court vide judgment dated 11.11.2013, the petitioners are before this Court by way of instant revision petition.;