RAM NIWAS Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) CRM-14713-2015

(2.) CRA-S-1651-SB-2013, filed by respondent No. 2 against the judgment of conviction 24.04.2013 and order of sentence dated 27.04.2013, passed by the learned Additional Sessions Judge, Gurgaon has been dismissed on merits by this Court vide separate judgment of even date, with modification in the quantum of sentence and also acquittal of respondent No. 2 under Section 506 (2) IPC.

(3.) I have heard learned counsel for the petitioner, learned State counsel, learned counsel for respondent No. 2 and carefully perused the record.