PREETO Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This revision is directed against the judgment of acquittal dated 21.02.2005 in Criminal Appeal No. 28 of 2004 "Ved Parkash v/s. State of Haryana", passed by the Additional Sessions Judge (Ad hoc), Fast Track Court, Kurukshetra. The respondent -an advocate was convicted by the Judicial Magistrate Ist Class, Kurukshetra on 08.03.1999 under Ss. 419, 466, 468, 471 read with Sec. 120 -B of the Indian Penal Code and sentenced to undergo RI for two years under Sec. 419 IPC and RI for three years and a fine of Rs. 500/ - each under Ss. 466, 468, 471 IPC with default clause.

(2.) Smt. Preeto filed Criminal Revision No. 953 of 2005 against the acquittal of Sh. Ved Parkash, Advocate.

(3.) It is worthwhile to mention here that co -accused Kanshi Ram and Krishan were also convicted along with Ved Parkash -respondent vide the same judgment by the JMIC, Kurukshetra. Both of them filed a joint Criminal Appeal No. 29 of 2004, which was dismissed on 21.02.2005 by the Additional Sessions Judge (Ad hoc), Fast Track Court, Kurukshetra. Both the convicted accused filed Criminal Revision No. 456 of 2005 in this Court.