KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) KRISHAN , the petitioner herein and his co-accused Het Ram were charged under Section 325/323/34 IPC. Both of them were consequently convicted for the said charge. Vide impugned judgment dated 6.3.2002 passed by Learned Chief Judicial Magistrate, Fatehabad, Het Ram was released on probation whereas the present appellant is sentenced to undergo rigorous imprisonment for a period of 6 months under Section 323 IPC, to undergo rigorous imprisonment for a period of 1 year and a fine of Rs. 250/- under Section 325 IPC. In default of payment of fine, to further undergo rigorous imprisonment for 15 days. However, both the sentences were ordered to run concurrently.

(2.) AGGRIEVED by that impugned judgment of conviction and sentence, the present petitioner and his co-accused Het Ram preferred an appeal. Vide impugned judgment dated 10.7.2004 Additional Sessions Judge, Fatehabad, the conviction of both the accused has been reaffirmed. Hence, this revision is now by Krishan, petitioner only.

(3.) ON the asking of the Court, State of Haryana accepts the notice.