JAGGU SINGH ALIAS JAGBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) JAGGU Singh alias Jagbir stands convicted under Sections 353 and 333 IPC vide impugned judgment of learned Additional Sessions Judge, Gurgaon dated 31.7.1991 and has been sentenced as follows : U/S 333/34 IPC To undergo RI for 3 years and to pay a fine of Rs. 1,000/-. U/S 353 IPC To undergo RI for six months and to pay a fine of Rs. 500/-. In default of payment of fine, he was to suffer further RI for six months.

(2.) HOWEVER , both the substantive sentences were ordered to run concurrently. Out of the fine amount a sum of Rs. 1000/- was directed to be paid as compensation to injured Tej Ram, complainant.

(3.) SUNIL has since been acquitted. However, no appeal has been filed against his acquittal.