ABDUL JABBAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The decision of the High Court of Punjab and Haryana (the "High Court") in Criminal Revision Petition bearing number CRR No. 3005 of 2013 is assailed before us.

(3.) The Appellant was prosecuted along with 3 (three) other persons for offences punishable under Sec. 452, Sec. 323 and Sec. 325 of the Indian Penal Code (the "IPC"). Thereafter, vide an order dtd. 22/4/2013, the Appellant came to be convicted by the Chief Judicial Magistrate, Nuh, Haryana (the "Trial Court") in relation to offences punishable under (i) Sec. 323 read with Sec. 34; and (ii) Sec. 325 read with Sec. 34 of the IPC. Accordingly, the Trial Court sentenced the Appellant as under: