BABU LAL Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These appeals have been been filed against the judgment and order dated 15.9.2017 of the High Court of Punjab and Haryana in Criminal Revision No.3655 of 2013. High Court dismissed the Criminal Revision Petition filed by the appellant against the judgment order dated 8.10.2013 passed by the Additional Sessions Judge Rewari dismissing the Criminal Appeal of the appellant against the conviction order dated 1.10.2010 and order of sentence dated 5.10.2010.

(3.) The appellant was convicted by the Chief Judicial Magistrate for an offence punishable under Section 420 IPC (rigorous imprisonment for three years and to pay a fine of Rs.1000/-) under Section 468 IPC (rigorous imprisonment for three years and to pay a fine of Rs.1,000/-) and under Section 471 IPC (rigorous imprisonment for three years and fine of Rs.1000/-) against which he filed an appeal, which was dismissed on 8.10.2013.