SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been filed against the judgment dated 22.05.2013 passed by learned Additional Sessions Judge, Karnal dismissing the appeal filed by present petitioner -convict against the judgment of conviction dated 13.10.2011 and order of sentence dated 14.10.2011 passed by learned Judicial Magistrate 1st Class, Karnal vide which petitioner was convicted for the offences under Sections 324 and 326 of Indian Penal Code (for short 'IPC') and sentenced as under: -

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) AFTER completion of investigation, report under Section 173 of the Code of Criminal Procedure was filed against the petitioner -convict. He faced trial. He was convicted and sentenced by learned trial Court as afore -mentioned. Appeal filed by him against the judgment of conviction and order of sentence was also dismissed by learned appellate Court.