MAYA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the present criminal revision petition is to the judgment, dated 17.08.2015, passed by learned Additional Sessions Judge, Kurukshetra, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offences punishable under Sections 323, 325 and 452, IPC, recorded by learned Sub-Divisional Judicial Magistrate, Pehowa, was dismissed.

(2.) On 13.10.2015, when the present criminal revision petition came up for preliminary hearing, at that time learned counsel for the petitioner opted not to challenge the conviction of the petitioner in view of the concurrent findings recorded by both the Courts below. Further he has submitted that there are fairly arguable points with regard to quantum of sentence, therefore, notice was issued in that regard only. In consonance with issuance of notice, Mr. Sanjay Kumar, AAG, Haryana, has put in appearance for the State, while Mr. R. S. Mamli, Advocate, has put in appearance for the informant/injured.

(3.) I have heard learned counsel for the parties and with their able assistance gone through the material available on record.