GURVINDER SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present criminal revision petition is to the judgment dated 05.08.2015 passed by learned Additional Sessions Judge, Kaithal, whereby the appeal filed by the petitioners challenging their conviction and sentences for the offences punishable under Sections 148, 186, 332 and 353 read with Section 149, IPC, recorded by learned Sub-Divisional Judicial Magistrate, Guhla, was dismissed.

(2.) When the case came up for preliminary hearing before this Court on 12.08.2015, at that time learned counsel for the petitioners confined his prayer with regard to quantum of sentence only. At that time learned counsel for the petitioners proposed not to contest the case on merits since both the Courts have gone against him, therefore, he confined his prayer with regard to quantum of sentence only.

(3.) Notice of motion was issued and in pursuance thereof learned counsel for the State has put in appearance and produced seven affidavits of Superintendent, Distirct Jail, Kaithal, showing the period of incarceration suffered by the petitioners, which are taken on record.