RANVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, in the wake of complaint (Ex.PA) of complainant Yashpal (PW1), a criminal case was registered against the petitioner-convict, by means of FIR No.449 dated 28.9.2003, on accusation of having committed the offences punishable under sections 279, 337 and 304-A IPC by the police of Police Station Sadar Fatehabad.

(2.) Having completed all the codal formalities and taking into consideration the evidence on record, the trial Court convicted & sentenced the petitioner-convict to undergo rigorous imprisonment for a period of three months, to pay a fine of Rs. 500/- and in default of payment of fine, to further undergo RI for a period of 15 days for the commission of offence punishable u/s 279 IPC; to undergo RI for a period of six months, to pay a fine of Rs. 500/- and in default of payment of fine, to further undergo RI for a period of 15 days u/s 337 IPC and to undergo RI for a period of one year, to pay a fine of Rs. 500/- and in default of payment of fine, to further undergo RI for a period of 15 days u/s 304-A IPC. However, all the sentences were ordered to run concurrently by the trial Court, by way of impugned judgment of conviction and order of sentence dated 10.12.2009 (Annexure P3).

(3.) Aggrieved thereby, the appeal (Annexure P2) filed by the petitioner-convict was dismissed as well, by the appellate Court, by virtue of impugned judgment dated 26.7.2012 (Annexure P1).