SULTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant revision petition is directed against the judgment dated 22.03.2005, passed by the learned Additional Sessions Judge, Gurgaon (for short, 'the Appellate Court), whereby the appeal preferred by the petitioner has been dismissed and the judgment of conviction dated 23.12.2004, and the order of sentence dated 24.12.2004, passed by the learned Chief Judicial Magistrate, Gurgaon, (hereinafter referred to as 'the trial Court'), have been upheld. The petitioner has been convicted by the trial Court under Sections 472 and 465 of the Indian Penal Code (for short, 'the IPC') and sentenced as under:-

(2.) In the first instance, the accused were challaned under Section 420, 468, 471 IPC, to which they pleaded not guilty and claimed trial.

(3.) Vide order dated 20.02.2004, Multan, co-accused, was declared juvenile by the learned Additional Sessions Judge, Gurgaon and his case was separated from the main file and sent to Juvenile Justice Board, Gurgaon.