JAI BHAGWAN AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This criminal revision has been filed by the petitioners against the judgment dated 12.01.2007 passed by learned Additional Sessions Judge, Bhiwani, thereby dismissing the appeal preferred by the petitioners against the judgment of conviction dated 30.08.2005 and order of sentence dated 01.09.2005 passed by learned Additional Chief Judicial Magistrate, Bhiwani, vide which petitioners have been convicted for offence punishable under Section 223 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/- and in default of payment of fine, to undergo further imprisonment for a period of fifteen days.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgments of the learned Courts below and in view of the ultimate prayer of the petitioners seeking for release on probation.

(3.) I have heard the learned counsel for the parties and perused the record.