SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been filed to challenge the judgment dated 20.02.2014 passed by Sessions Judge, Ambala, whereby the judgment of conviction and order of sentence dated 04/06.10.2012 of Judicial Magistrate Ist Class, Ambala has been affirmed.

(2.) BRIEFLY , the facts of the case are that FIR No.267 dated 13.10.2005, under Sections 148, 149, 323, 324, 326 and 506 of Indian Penal Code was registered at Police Station Baldev Nagar against Sushil Kumar, Deepak Kumar @ Deepu, Rajnish Kumar and Pavitar Singh @ Rinku. All the accused faced trial for said offences and they were convicted and sentenced as under: - <FRM>JUDGEMENT_780_LAWS(P&H)2_20151.htm</FRM>

(3.) AGGRIEVED against the said judgment of conviction and order of sentence, the petitioner preferred an appeal before Sessions Judge, Ambala but the same was dismissed qua Sushil Kumar and judgment of conviction and order of sentence passed by the trial Court was upheld. The appeal qua the remaining three accused was allowed and judgment of trial Court was set -aside and they were acquitted of the charges.