BALDEV SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the Criminal revision petitions captioned above are arising out of the same impugned judgment dated 25.09.2012 passed by learned Additional Sessions Judge, Kaithal, whereby the appeal filed by the petitioners impugning their conviction and sentence recorded by the learned Judicial Magistrate Ist Class, Kaithal, for the offences punishable under Sections 323, 324, 326, 506 read with Section 34 of the Indian Penal Code, was dismissed.

(2.) Both the Criminal Revision Petitions came up for preliminary hearing before this court on 21.11.2012, when Mr. Gaurav Mohunta and Mr.Amit Parashar, Advocates, representing the petitioners submitted that they did not want to press the Criminal Revision Petitions with regard to the conviction of the petitioners. However, they submitted that in view of the facts and circumstances of the case, the sentence awarded to the petitioners was on higher side, therefore, notice was issued to the respondent-State with regard to the quantum of sentence only.

(3.) Though, the petitioners have opted not to challenge their conviction recorded by both the courts below but to satisfy the conscience of this court, the material available on record has been re-scanned.