BIMLA Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of petitioner-complainant Bimla (for brevity "the complainant"), a criminal case was registered against her husband Munshi Ram, brothers-in-law Bishamber Dayal and Sube Singh (since deceased) sons of Gyarsi Lal, by means of FIR No.183 dated 2.10.2004, for the commission of offences punishable under sections 323, 452 and 506 read with section 34 IPC by the police of Police Station Sadar Narnaul.

(2.) Sequelly, the trial Court convicted & sentenced the accusedconvicts to undergo rigorous imprisonment for a period of six months on accusation of having committed the offences punishable u/s 323 IPC, to undergo RI for a period of three years, to pay a fine of Rs. 200/- each and in default thereof, to further undergo RI for a period of two months u/s 452 IPC and to undergo RI for a period of six months u/s 506 IPC. However, all the sentences were ordered to run concurrently, by way of impugned judgment dated 23.1.2010 and order of sentence dated 25.1.2010.

(3.) Aggrieved thereby, the appeal filed by the convicts was not pressed and was dismissed on merit. However, they were released on probation on their furnishing probation bonds in the sum of Rs. 20,000/- each with one surety in the like amount undertaking to be of good behaviour for a period of one year and to come & receive sentence if so called upon to do so by the Court. They were further directed to pay a sum of Rs. 10,000/- each as compensation to the injured-complainant Bimla, by virtue of impugned judgment dated 4.7.2012.