Surinder Gupta, J. - (1.) LEARNED counsel for the petitioner has sought indulgence of this Court only on the point of quantum of sentence without challenging the conviction of the petitioner.
(2.) HEARD . As per case of the prosecution, Harbhajan Singh Bailiff went to Mai Sewa Bazar, Amritsar to execute the warrants issued by the court to deliver possession to the Decree Holder -Iqbal Singh. The court had ordered the delivery of possession by breaking open the lock. On reaching the spot, he got the locks of the shop in question broken and removed the goods lying there. In the meanwhile, Judgment Debtor -Surinder Singh along with his son Rajiv Pal Singh, wife Sulakshana Kumari (non petitioner) and the petitioner -Kunti came there and started quarreling with him. Surinder Singh gave rod blow on the left hand of the Bailiff. All the four persons referred above, sat in front of the shop and did not allow the complainant -bailiff to lock the vacant shop and interfered in his official duty. Despite showing the warrant of possession they did not yield.
(3.) AFTER presentation of the challan, charge for offence punishable under Sections 332/353/186 read with Section 34 IPC was framed against the petitioner and the other accused. The trial resulted in their conviction.;