Gurjit Singh vs State Of Punjab An Dors
2024 Latest Caselaw 9232 P&H

Punjab-Haryana High Court

Gurjit Singh vs State Of Punjab An Dors on 30 April, 2024

                                        Neutral Citation No:=2024:PHHC:058503




CRR-462-2004                      -1            2024:PHHC:058503

202/2          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                CRR-462-2004
                                                Date of Reserve:22.03.2024
                                                Date of Decision:30.04.2024

Gurjit Singh                                                 ...Petitioner


                                        Vs.
State of Punjab and others                                   ...Respondents
Coram :        Hon'ble Mr. Justice N.S.Shekhawat

Present:       Mr. Sarthak Jindal, Advocate for
               Mr. Santpal Singh Sidhu, Advocate
               for the petitioner.

               Mr. M.S. Bajwa, DAG, Punjab.

          Mr. Balram Singh, Advocate
          for the private respondents.
                       ***

N.S.Shekhawat J.

1. The petitioner/complainant had filed the present revision petition

against the impugned judgment of conviction and order of sentence dated

23.12.2003, passed by the Court of Additional Sessions Judge, Fast Track

Court, Ferozepur, whereby the respondents No.2 to 5 were convicted for the

offences punishable under Sections 307/379/34 of IPC and were sentenced to

undergo RI for a period of 07 years each for an offence punishable under

Section 307 of IPC and to pay a fine of Rs.1000/- each, along with default

stipulation and were sentenced to undergo RI for a period of 02 years each for

an offence punishable under Section 379/34 of IPC and to pay a fine of

Rs.500/- each, along with default stipulation, for the modification of the

impugned judgment/order to the extent that the sentence imposed on the

respondents No.2 to 5 may be ordered to be enhanced.

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                                        Neutral Citation No:=2024:PHHC:058503




CRR-462-2004                     -2            2024:PHHC:058503

2. Since in the connected matter i.e. CRA-S-219-SB-2004, the

sentence imposed on the respondents No.2 to 5 has already been reduced by

this Court, there is no requirement of passing separate order in the present

revision petition. Even otherwise, the petitioner had no locus standi to file the

present revision petition for enhancement of sentence imposed on the

respondents No.2 to 5, in view of the provisions contained in Section 377 Cr.

P.C. Thus, the present petition is ordered to be dismissed.

                                               (N.S.SHEKHAWAT)
30.04.2024                                          JUDGE
hitesh

                   Whether speaking/reasoned         :      Yes/No
                   Whether reportable                :      Yes/No




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