SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, two revision petitions bearing Crl. Revn. Nos. 2187 and 2431 of 2014 filed by accused-petitioners, namely, Suresh and Vikram, respectively, shall be disposed of, as the same have arisen out of the judgment of conviction and order of sentence dated 21/22.8.2012 passed by Chief Judicial Magistrate, Kaithal, vide which, accusedpetitioner, namely, Suresh has been sentenced to undergo RI for a period of six months and to pay a fine of Rs. 1000/- for the commission of offence punishable under Section 419 IPC. He has also been sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/- for the commission of offence punishable under Section 120-B IPC. Both the sentences were ordered to run concurrently. Accusedpetitioner- Vikram has been sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/- for the commission of offence punishable under Section 120-B IPC with default clause.

(2.) Against the said judgment, both the petitioners filed an appeal before Additional Sessions Judge, Kaithal, which was dismissed on 16.7.2014.

(3.) FIR No. 570 dated 22.10.2007 was registered against accused-petitioners under Sections 419 and 420 IPC at Police Station, City Kaithal, Kaithal. Both the accused faced trial for the said offences and were ultimately convicted and sentenced under Section 419/120-B IPC by Chief Judicial Magistrate, Kaithal as mentioned above. Against the said judgment, an appeal was filed by the petitioners, which was also dismissed by Additional Sessions Judge, Kaithal vide its judgment dated 16.7.2014. After loosing the case before the two Courts below, separate revision petitions have been filed before this Court to challenge judgments of both the Courts below.