ALTAF Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts and material, which need a necessary mention, for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record, is that initially, in the wake of trial and taking into consideration the evidence on record, the Juvenile Justice Board, convicted the petitioners-convicts for commission of offence punishable under Sections 354 IPC vide impugned judgment of conviction dated 04.11.2011. However, their services were placed at the disposal of the Municipal Committee for six months for community service by way of impugned order of sentence dated 12.11.2011.

(2.) Aggrieved thereby the appeal filed by the petitioners was dismissed as well by the Appellate Court by virtue of impugned judgment dated 15.2.2013.

(3.) The petitioners-convicts still did not feel satisfy and preferred the instant revision petition to challenge the impugned judgments of conviction and order of sentence, invoking the provisions of Section 401 of the Code of Criminal Procedure.