DHARAMVIR Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been convicted under Sections 323 and 354 I.P.C. and was sentenced to undergo imprisonment for three months and six months respectively.

(3.) Against conviction, the appellant preferred an appeal which was dismissed by the Appellate Court. The High Court also affirmed the conviction of the appellant and dismissed the revision. Being aggrieved the appellant is before us.