SATISH @ BOBBY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 29.02.2008 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh, whereby the Division Bench has dismissed the appeal filed by the appellant -herein.

(2.) The facts of the case, in brief, are as follows: -

(3.) We have heard learned counsel appearing for both the parties.