MAHENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted and sentenced to undergo rigorous imprisonment for 1 year and to pay fine of Rs. 1000/ - under Section 338 IPC and rigorous imprisonment for 6 months and to pay a fine of Rs. 1000/ - under Section 279 IPC and in case of default of payment of fine to further undergo rigorous imprisonment for 3 months under Section 338 IPC and 1 month under Section 279 IPC. The trial ended in conviction. The appeal filed by the petitioner was dismissed on 18.10.2007. Still dissatisfied with the judgment of both the Courts below this petition has been filed.

(2.) LOWER Court record was summoned.

(3.) I have heard both the counsels and have carefully considered the submissions and with the able assistance of the lawyers gone through the record.