DINESH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Convicts Dinesh, Randhir, Balbir and Ombir have filed this revision petition assailing their conviction and sentence ordered by the courts below.

(2.) The petitioners were tried along with three others for various offences. However, one accused Mir Singh died. The remaining six accused including the four petitioners were convicted and sentenced by trial Magistrate under sections 148, 323, 324, 325, 326 and 341 IPC read with section 149 IPC. The maximum sentence of imprisonment awarded by the trial Magistrate was for two years each under sections 326 read with section 149 IPC. All the substantive sentences were ordered to run concurrently.

(3.) All the six convicts preferred appeal assailing their conviction and sentence. State also preferred appeal for enhancement of sentence.