NARESH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Reply of the Deputy Superintendent, District Jail, Jhajjar has been filed in Court today and the same is taken on record. Copy has been supplied to the counsel for the petitioner.

(2.) With the consent of the counsel for the parties, the main petition is taken up for final disposal today itself.

(3.) Petitioner stands convicted vide judgment dated 23.09.2014 passed by the learned Additional Sessions Judge (Exclusive Court), Jhajjar and has been sentenced to undergo RI for a period of 7 years and to pay fine of Rs.2100/- in case FIR No.198 dated 24.09.2009, under Sections 307/149/323 IPC, registered at Police Station Sahlawas.