ROHTASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed by petitioner Rohtash who was nominated as an accused in case FIR No.213 dated 18.9.2006 under Section 386 IPC, registered at Police Station Uklana, District Hisar.

(2.) Learned trial Court vide judgment dated 18.2.2012 had found the petitioner guilty for the commission of offence under Section 386 IPC and vide separate order dated 23.2.2012 sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.5,000/- for the commission of aforesaid offence. In default of payment of fine, the petitioner was further sentenced to undergo simple imprisonment for a period of three months. However, the fine has been paid by the petitioner.

(3.) Against the judgment of conviction dated 18.2.2012 passed by the learned Judicial Magistrate 1st Class, Hisar, the petitioner preferred an appeal before the learned Additional Sessions Judge, Hisar. Vide judgment dated 12.2.2015, the learned Additional Sessions Judge did not find any merit and dismissed the appeal. The petitioner was ordered to be taken in custody to suffer the awarded sentence.