RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment I dispose of Crl.Revision No. 180 of 1989 titled Rajesh Kumar v. State of Haryana and Crl. Revision No. 197 of 1989 titled Partap Singh v. State of Haryana, as both these revisions have arisen from one judgment dated 18.2.1989 passed by the court of Additional sessions Judge, Hisar, who, maintained the conviction and sentence of the petitioners under sections 409/467/471 read with Section 120 -B of the Indian Penal Code awarded to them by the learned trial court vide judgment and order dated 29.10.1986.

(2.) IT may be mentioned here that earlier three revisions were filed in this Court but during the pendency of the proceedings, Shri Amar Singh son of Shri Hari Ram has expired and vide my separate order of even date his revision has been dismissed as abated. Therefore, through this judgment. I am considering the cases of S/Shri Rajesh Kumar and Partap Singh petitioners of Crl. Revision No. 180 of 1987 and Crl. Revision No. 197 of 1989.

(3.) THUS , a total sum of Rs. 1640/ - was allegedly shown to have been given to these five labourers.