DHYAN CHAND ALIAS DHANARH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BOTH the above -mentioned petitions are taken up together being arisen from same judgment. Petitioners have filed these revision petitions under Section 401 Cr.P.C. challenging the judgment dated 25.09.2014 passed by learned Addl. Sessions Judge, Bhiwani, vide which the appeal filed by the petitioners against the judgment of conviction dated 29.01.2013 and order of sentence dated 01.02.2013 passed by learned Sub Divisional Judicial Magistrate, Charkhi Dadri, has been dismissed.

(2.) IT is mainly stated in the revision petition that judgments and orders have been passed by the Courts below without considering the facts and circumstances of the present case and also without appreciating the evidence on record in right perspective and therefore, same are untenable in law, contrary to the proved facts of the case and liable to be set aside.

(3.) NOTICE of motion was issued in both the revision petitions and learned State counsel appeared and contested the petitions.