LAWS(P&H)-2015-9-347

MUKESH Vs. STATE OF HARYANA

Decided On September 02, 2015
MUKESH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner, Mukesh, challenging the judgment dated 24.05.2006, passed by the learned Additional Sessions Judge, Bhiwani, (for short, 'the first appellate Court') dismissing the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 21/22.03.2005, passed by the learned Additional Chief Judicial Magistrate, Bhiwani, (for short, 'the trial Court') vide which, the accused-petitioner has been convicted under Sections 279/337/304-A of the Indian Penal Code, (for short, 'the IPC') and sentenced as under:-

(2.) Brief facts of the case find mention in para No.2 of the judgment rendered by the first appellate Court, which read as under:-

(3.) The accused was charged under Sections 279, 337, 304-A IPC, to which he pleaded not guilty and claimed trial. In total, eight witnesses were examined by the prosecution to prove its case.