DEEP CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) I am disposing of this revision with the assistance rendered by the learned counsel for the respondent as nobody has turned up from side of the petitioner.

(2.) THIS revision has been directed against the judgment dated 17.7.1992 passed by Addl. Sessions Judge, Faridabad, who maintained the conviction of the petitioner under Sections 279, 337 and 304-A IPC and sentenced him to undergo RI for one year.

(3.) DURING the trial the prosecution examined PW1 Bijender Pal Singh, PW2 Sumer Singh, PW3 Baldev Raj, Photographer, PW4 Hari Singh, PW5 Rajender Singh, PW6 Dr. Anil Malik and PW7 ASI Puran Mal, the Investigating Officer.