SHALINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT criminal revision has been preferred by the petitioner against judgment dated 04.02.2015 passed by learned Sessions Judge, Jind dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 03.09.2013 passed by learned Chief Judicial Magistrate, Jind vide which the petitioner has been convicted for offences punishable under Sections 279, 337 and 304 -A of the Indian Penal Code (hereinafter referred to as the "IPC") and sentenced as under: - -

(2.) ALL the sentences were ordered to run concurrently.

(3.) AFTER investigation, challan was presented against the petitioner. Charge was framed under Sections 279, 337, 304 -A and 427 IPC. Petitioner pleaded not guilty and claimed trial.