Punjab-Haryana High Court
Sukhdeep Singh vs Satnam Singh And Ors on 21 December, 2021
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRR No. 396 of 2005 (O&M)
Reserved On: 17.12.2021
Pronounced On: 21.12.2021
Sukhdeep Singh
.......... Petitioner
Versus
State of Punjab and others
.......... Respondent
CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
Present: Ms. G.K. Mann, Sr. Advocate, assisted by
Mr. Gursewak Singh, Advocate and
Mr. Mann Akashdeep Singh, Advocate
for the petitioner.
Mr. Bhupender Beniwal, Assistant Advocate General, Punjab
Mr. G.S. Rawat, Advocate
for the complainant.
(Through Video Conferencing)
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SURESHWAR THAKUR, J.
1. The instant revision petition is directed against the verdict of acquittal, as made qua private respondents Nos. 2 to 6, hence on 11.02.2004, by the learned Additional Sessions Judge (Adhoc), Fast Track Court, Gurdaspur.
2. Respondents No. 2 to 6 became committed for trial to the Court of Sessions, through an order, made on 08.07.2002, by the learned JMIC, Gurdaspur, hence on the basis of police challan filed in FIR No. 68 of 21.04.2002, for offences under Sections 324, 323, 34 of the IPC, registered at Police Station Sadar, Gurdaspur.
3. The petitioner, and, his co-accused, stand convicted, in the afore FIR by the trial Court, through a verdict made on 11.02.2004. Against 1 of 2 ::: Downloaded on - 22-12-2021 02:43:55 ::: CRR No. 396 of 2005 (O&M) -2- the said verdict, the petitioner has already filed CRA-S-516-SB-2004, whereins, on the basis of compromise, drawn inter se the petitioner, and, the accused concerned, this Court has reduced the sentence, imposed upon the accused concerned, to the one already undergone by each of them, except the petitioner herein, who is ordered to be sentenced to undergo rigorous imprisonment for a term, extending upto two years each, for commission of offences under Sections 307, 323, 427, 452, and, under Section 34 of the IPC, and, also is sentenced, to pay a fine of Rs. 2000/- each in respect of each of the afore drawn charges, and, in default of payment of fine amounts, he is sentenced to further undergo rigorous imprisonment for six months each, in respect of each of the the afore drawn charges, as, he had not spent a single day, either in police custody or in judicial custody.
4. Accordingly, the extant revision petition is disposed of.
December 21, 2021 ( SURESHWAR THAKUR )
'dk kamra' JUDGE
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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