ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Custody certificate of the petitioner, filed in Court today, is taken on record.

(2.) Present criminal revision has been preferred by the petitioner against judgment dated 08.09.2005 passed by learned Additional Sessions Judge, Hisar whereby appeal preferred by the petitioner has been dismissed and judgment of conviction and order of sentence dated 10.07.2003 passed by learned Sub Divisional Judicial Magistrate, Hansi, have been upheld and the petitioner has been sentenced as under:

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.