HARISH KUMAR Vs. STATE OF HARYANA & ANOTHER

JUDGEMENT

(1.) Convict Harish Kumar has filed this revision petition to assail his conviction and sentence ordered by both the Courts below.

(2.) The petitioner along with his other relatives was tried for offences under Sections 406, 498-A and 323 IPC. Learned Chief Judicial Magistrate, Kurukshetra vide judgment dated 05.08.2010 acquitted the petitioner's co-accused of all the offences and acquitted the petitioner of the offence under Section 406 IPC but convicted the petitioner under Sections 498-A and 323 IPC and vide order dated 06.08.2010, sentenced the petitioner to undergo rigorous imprisonment for three years and to pay fine of Rs. 1,000 under Section 498-A IPC and to pay fine of Rs. 500/- only under Section 323 IPC. In appeal, preferred by the petitioner-convict, sentence of imprisonment for offence under Section 498-A IPC has been reduced to imprisonment for two years while maintaining the sentence of fine for the said offence as well as while maintaining the sentence of fine under Section 323 IPC.

(3.) Custody certificate of petitioner, filed today in Court by State counsel, is taken on record, subject to all just exceptions.