SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Satish Kumar had been convicted by the Judicial Magistrate Ist Class, Karnal under Sections 279, 337 and 338 IPC and sentenced as under:

(2.) The Petitioner preferred appeal against the judgment of his conviction/sentence dated 13th November, 1999, passed by Judicial Magistrate Ist class, Karnal, which was dismissed by the Additional Sessions Judge, Karnal, vide judgment dated 12th February, 2001.

(3.) Feeling aggrieved against the judgments of both the courts below, the Petitioner has approached this Court through the instant Criminal Revision.