DARA SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed by Dara Singh and Makhan Singh (petitioners) challenging the judgment dated 16.02.2013 passed by the learned Additional Sessions Judge, Sirsa, whereby the appeal filed by the petitioners, impugning their conviction and sentence for the offences punishable under Sections 323, 324 and 452 read with Section 34 of the Indian Penal Code, recorded by the learned Judicial Magistrate Ist Class, Ellenabad, was dismissed.

(2.) The present Criminal Revision Petition came up for preliminary hearing before this court on 14.02.2013 and at that time, learned counsel for the petitioners opted not to challenge the verdict of the guilt of the petitioners, however, he submitted that the petitioners had wrongly been denied the benefit of probation, therefore, notice of motion was issued for consideration of quantum of sentence only.

(3.) Though the counsel for the petitioners have opted not to challenge the verdict of guilt of the petitioners but to satisfy the conscience of this court and to do complete justice to the petitioners, the material available on record has been re-scanned with the valuable assistance of the learned counsel for the petitioners and that of the learned counsel representing the State.