RAHUL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of three Criminal Revision Petitions i.e. CRR -2119 of 2015 titled as Rahul Versus State of Haryana, CRR -2617 of 2015 titled as Narender Kumar Versus State of Haryana and CRR -3102 of 2015 titled as Sonu Kumar Versus State of Haryana as the same have arisen from a common case bearing FIR No. 413 dated 15.10.2013 under Section 392 read with Section 34 IPC, Police Station Dharuhera, District Rewari.

(2.) THE petitioners have filed the present revision petitions against the judgment dated 16.4.2015 passed by learned Additional Sessions Judge, Rewari whereby the appeal against the judgment of conviction dated 12.12.2014 and order of sentence dated 17.12.2014 passed by learned Chief Judicial Magistrate, Rewari, was dismissed.

(3.) FOR the sake of convenience, facts are being taken up from CRR No. 2119 of 2015 titled as Rahul Versus State of Haryana.