NEERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order of mine shall dispose of both the above-mentioned petitions as both are arising out of the same FIR. For the sake of brevity, facts are borrowed from CRR-3505-2018 titled as Neeraj vs. State of Haryana.

(2.) The present revisions have been preferred against the judgment dtd. 12/9/2018 passed by learned Additional Sessions Judge, Karnal, whereby the judgment of conviction dtd. 23/4/2015 and order of sentence dtd. 24/4/2015 passed by the learned Judicial Magistrate Ist Class, Karnal, have been upheld in the case stemming from FIR No.772 dtd. 31/8/2011 registered under Ss. 148/149/323/325/506 of IPC at Police Station City Karnal. The petitioners were sentenced as mentioned below: <IMG>JUDGEMENT_150_LAWS(P&H)5_2025_1.jpg</IMG>

(3.) In brief, the case of the prosecution is that on 29/8/2011, the complainant along with Munish was present at Kaithal Road, Karnal, in front of petrol pump. At around 1:00 PM, accused persons came having dandas in their hands and gave him beatings on various parts of body. Hence, FIR (supra) was registered.