RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against judgment dated 13.02.2012 rendered by learned Sessions Judge, Jind dismissing appeal filed by petitioner-accused against judgment of conviction dated 05.11.2011 and order of sentence dated 07.11.2011 passed by learned Additional Chief Judicial Magistrate, Rohtak vide which petitioner-accused was convicted for offences under Sections 279/337/304A IPC and sentenced as under:- <FRM>JUDGEMENT_696_LAWS(P&H)5_2013_1.html</FRM>

(2.) However, all the sentences were ordered to run concurrently.

(3.) I have heard learned counsel for the parties and have gone through both the judgments rendered by learned courts below.