MANN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner Mann Singh son of Behal Singh has approached this Court through the present revision petition against the judgment dated October 25, 1989 passed by the learned Additional Sessions Judge, Bhiwani whereby his appeal against the judgment dated September 9, 1988 and the sentence order dated September 10, 1988 were dismissed. The petitioner had been convicted under Section 354 of the Indian Penal Code, 1860 and sentenced to undergo rigorous imprisonment for one year and a fine of Rs. 1,000/-.

(2.) PROSECUTION version has been detailed out in the judgment of the learned Additional Sessions Judge, Bhiwani and the facts therein need not be repeated again.

(3.) SHRI Baldev Singh, the learned senior counsel appearing for the petitioner very fairly concedes that he does not wish to challenge the conviction of the petitioner. Even otherwise, I find that the conviction of the petitioner is based upon the cogent evidence led by the prosecution and it has been concurrently recorded by the Courts below that the petitioner was in fact involved in the commission of offence. Shri Baldev Singh submits that the offence as per the prosecution version itself had been committed by the petitioner on April 22, 1985 i.e. almost more than 17 years back. Even the present revision petitioner has remained pending in this Court for a period of more than 13 years.