HAROON Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of this Court, Mr. Kapil Aggarwal, AAG, Haryana accepts notice in this petition.

(3.) Through the instant revision petition, the petitioner has challenged the impugned judgment of conviction dated 17.4.2014 and order of sentence dated 22.4.2014 passed by learned Judicial Magistrate 1st Class, Ferozepur Jhirka whereby the petitioner was convicted for commission of offence punishable under Section 279 IPC and was sentenced to undergo rigorous imprisonment for a period of four months and to pay a compensation of Rs.2,000/- to the complainant.