MAHABIR & OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) - Crl. Misc. No. 21425 of 2011 Heard. Crl. Misc. is allowed subject to all just exceptions. Crl. Revision 2253 of 2005

(2.) The petitioners/accused, Mahabir, Daya Ram and Kamlesh,have preferred this revision against the judgment dated 1.12.2005 passed by the Sessions Judge, Narnaul, vide which he dismissed the appeal preferred by them against the judgment dated 19.10.2004 passed by JMIC,Mohindergarh, convicting them for the offences under:- <FRM>JUDGEMENT_413_LAWS(P&H)4_2011_1.html</FRM>

(3.) Now the present revision has been preferred against that conviction and sentence.