SURJIT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Convict Surjit Singh has filed this revision petition assailing his conviction and sentence recorded by both the courts below.

(2.) The petitioner was convicted by the trial Magistrate under sections 323, 324 and 325 IPC but in appeal conviction and sentence under section 323 IPC has been set aside but conviction and sentence under sections 324 and 325 IPC has been upheld. The petitioner has been sentenced to undergo rigorous imprisonment for one year under section 324 IPC and to undergo rigorous imprisonment for 11/2 years and to pay fine of Rs. 500/- under section 325 IPC. Both the substantive sentences have been ordered to run concurrently.

(3.) Notice of motion in the revision petition has been issued re: quantum of sentence only because counsel for the petitioner stated that the petitioner did not challenge his conviction.