LAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was tried for the offences punishable under Sections 435 and 506 of the Indian Penal Code (for short 'IPC') and after conclusion of the trial, he was held guilty, was convicted and was sentenced to undergo rigorous imprisonment for three years and a fine of Rs.1,000/- under Section 435, IPC, and in default of payment of fine, to undergo further rigorous imprisonment for six months and rigorous imprisonment for one year under Section 506, IPC, vide judgment of conviction and order of sentence dated 07.01.2005 passed by the learned Judicial Magistrate Ist Class, Jagadhri (for short 'trial Court'). His effort to get the findings of conviction and order of sentence set aside and reversed failed as his appeal was dismissed by the learned Additional Sessions Judge, Jagadhri (for short 'appellate Court'), vide judgment dated 19.05.2005.

(2.) To challenge the judgments/order passed by the courts below, petitioner has brought this petition under Sections 397/401 of the Code of Criminal Procedure.

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