- (1.) The petitioners, Bikramjit Singh alias Bikki and Ranjit Singh have challenged their conviction under Sections 323/324/325 read with Section 34 IPC in FIR No.148 lodged on 24.08.2008 at Police Station Sultanpur Lodhi. The Sub Divisional Judicial Magistrate, Sultanpur Lodhi convicted the petitioners and sentenced them to undergo the following punishment:- JUDGEMENT_346_LAWS(P&H)9_2014_1.html JUDGEMENT_346_LAWS(P&H)9_2014_2.html
(2.) The convicts preferred an appeal which was partly allowed by the Addl. Sessions Judge, Kapurthala vide order dated 07.04.2014 and their sentence was reduced to one year under Section 325 IPC. The petitioners were taken into custody to undergo the remaining part of sentence.
(3.) Notice of the revision was issued on the limited question regarding quantum of sentence.;