- (1.) Crm-39385-2015 For the reasons set out in the application, same is allowed as prayed for and delay of 30 days in filing the present revision is condoned. CRR No.4669 of 2015 The revisionist Kaka Singh has challenged his conviction under Sections 323/354/452 IPC in FIR No.67 lodged on 10.06.2012 at Police Station Dirba, Sangrur. The Judicial Magistrate Ist Class, Sunam, vide order dated 17.12.2014 convicted the petitioner and sentenced him to undergo the following punishment:- JUDGEMENT_294_LAWS(P&H)4_2016_1.html
(2.) The convict preferred an appeal which was dismissed by the Addl. Sessions Judge, Sangrur vide order dated 22.07.2015. Aggrieved with the same, present revision has been filed.
(3.) While advancing arguments, learned counsel for the petitioner has confined his prayer on the limited question of sentence.;