JALLA @ JALALUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present criminal revision petition is to the judgment dated 17.9.2012, passed by the learned Sessions Judge, Faridabad, whereby the appeal filed by the petitioner challenging his conviction and sentence, for the offence punishable under Section 174-A, IPC, recorded by the learned Judicial Magistrate Ist Class, Faridabad, was dismissed.

(2.) The present revision petition came up for preliminary hearing before this Court on 23.11.2012 and at that time notice of motion was issued to the learned Advocate General, Haryana. After hearing the learned counsel for the parties, the lower Court record was requisitioned. Learned counsel for the parties submit that the present petition may be heard and disposed of at this stage.

(3.) Learned counsel for the petitioner submitted that he did not want to challenge the conviction of the petitioner for the offence punishable under Section 174-A, IPC. He further submitted that the sentence awarded to the petitioner was on higher side, therefore, the order of sentence might be modified.