DALIP Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this Revision Petition, notice was given to the Advocate-General, Haryana, qua sentence and also as to whether benefit of probation can be granted to the petitioners, or not.

(2.) The learned Judicial Magistrate First Class, Hisar, while convicting the petitioners had written as under:I hold all the accused guilty for the commission of offences punishable under sections 148/452/325/323/149 IPC, and convict them thereunder. but while awarding sentence, the judgment reads as under:

(3.) The learned Additional Sessions Judge, Hisar, while dismissing the appeal filed by the convict petitioners and acquitting them under section 323, Indian Penal Code, held as under: