BANWARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) BANWARI and Amar Singh sons of Mukh Ram, Rohtas son of Banwari, Bhoop Singh son of Siri Ram were convicted by the learned Judicial Magistrate IInd Class, Sirsa and sentenced as under :-

(2.) THEY preferred an appeal against the judgment of the learned trial Court and the same also stands dismissed vide impugned judgment dated 12.12.2003 passed by the learned Additional Sessions Judge, Sirsa. Hence, this revision.

(3.) I have heard Mr. Sanjiv Gupta, learned counsel for the petitioners and Mr. Bijender Dhankar, learned Assistant Advocate General, Haryana. With their assistance, I have also gone through the entire record of the case.