MANOJ AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against the judgement and order dated 19.10.2010/20.10.2010 passed by the Sub Divisional Judicial Magistrate, Loharu, convicting and sentencing the petitioner to undergo rigourous imprisonment for a period of six months and to pay a fine of Rs.500/- for an offence under Section 356 IPC and in default of payment of fine to undergo simple imprisonment of two months and to further undergo rigourous imprisonment for a period of six months and to pay a fine of Rs.500/- for an offence under Section 511 IPC read with Section 34 IPC and in default of payment of fine to undergo simple imprisonment of two months as well as against the judgement dated 07.10.2011 passed by the Additional Sessions Judge III, Bhiwani, dismissing the appeal against the conviction and sentence of the petitioners.

(2.) While praying for setting aside of the aforesaid judgements and order, learned counsel for the petitioners submitted that both the accused/petitioners were neither known to the complainant or her son nor their names have been mentioned in the complaint and, therefore, it was mandatory for the police to have identification parade of both the appellants conducted according to rules in order to establish their identify.

(3.) Heard.