LAWS(P&H)-2013-1-523

SANJAY KUMAR Vs. STATE OF HARYANA

Decided On January 10, 2013
SANJAY KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM No.1348 of 2013

(2.) CRR No. 65 of 2013

(3.) In default of payment of fine, the petitioner shall further undergo simple imprisonment for a period of two months. All the sentences were ordered to run concurrently.