KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dtd. 6/2/2014 passed by the learned Additional Sessions Judge, Rohtak, vide which judgment of conviction dtd. 3/8/2013 and order on quantum of sentence dtd. 5/8/2013 passed by the learned Judicial Magistrate 1st Class, Rohtak, in FIR No.217 dtd. 27/9/2007 registered under Ss. 279, 337, 338 IPC at Police Station Urban Estate, Rohtak District Rohtak, have been upheld.

(2.) The petitioner was convicted by the learned trial Court vide judgment of conviction dtd. 3/8/2013 and was sentenced as follows:

(3.) All the sentences were ordered to run concurrently.