ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The compendium of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that initially, a criminal case was registered against petitioner-convict Roshan Lal son of Ram Sarup (for brevity "the petitioner-convict"), vide FIR No.68 dated 23.3.1988, for the commission of an offence punishable u/s 377 IPC by the police of Police Station Sadar Panipat.

(2.) Taking into consideration the evidence on record, the trial Court convicted & sentenced the petitioner-convict to undergo imprisonment for a period of three years, to pay a fine of Rs. 3000/- and in default thereof, to undergo simple imprisonment for a period of one year u/s 377 IPC, by way of impugned judgment of conviction & order of sentence dated 8.10.1996.

(3.) Aggrieved thereby, the appeal filed by the petitioner-convict was dismissed as well, by the appellate Court, by means of impugned judgment dated 14.8.2003.