PURANMAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The revisionists have assailed the order passed by the Additional Sessions Judge, Bhiwani dated 25.01.2014, vide which their appeal was dismissed and conviction and sentence recorded by the trial Magistrate was upheld.

(2.) The facts may briefly be noticed. FIR No.532 was registered on 14.09.2007 under Sections 452, 325/34 IPC at Police Station City Bhiwani. The trial ended in conviction. Convicts Puran Mal and Pardeep were sentenced to undergo rigorous imprisonment for a period of one year along with fine of Rs.200/- each for the commission of offence punishable under Section 452 read with Section 34 IPC. However, Ashok was acquitted under this head. Convicts Puran Mal, Pardeep and Ashok were further sentenced to undergo rigorous imprisonment for a period of one year along with fine of Rs.200/- each for the commission of offence punishable under Section 325 read with Section 34 IPC. In default of payment of fine, the convicts were to further undergo simple imprisonment for a period of 15 days. Both the sentences were ordered to run concurrently.

(3.) An appeal was preferred against the order passed by Chief Judicial Magistrate, Bhiwani dated 13/14.07.2011. The Additional Sessions Judge, Bhiwani upheld the order of the trial Magistrate and dismissed the appeal. The complainant's appeal against acquittal of Ashok and enhancement of sentence was also dismissed.