GOPI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition has been filed against the judgment dtd. 26/2/2018 passed by learned Additional Sessions Judge, Jhajjar vide which judgment of conviction and order on quantum of sentence dtd. 6/12/2016/7/12/2016 passed by learned Judicial Magistrate Ist Class, Bahadurgarh have been upheld, whereby the petitioner has been convicted and sentenced as under:

(2.) Briefly, the case of the prosecution is that on 26/9/2009 information was received from General Hospital, Bahadurgarh that Kavita W/o Yogesh has been admitted in General Hospital, Bahadurgarh in dead condition.

(3.) After assessing the material available on record, the learned trial Court convicted and sentenced the petitioner vide judgment of conviction and order of sentence dtd. 6/12/2016/7/12/2016. Aggrieved by the same, the petitioner preferred an appeal before the learned lower Appellate Court, which was dismissed vide judgment dtd. 26/2/2018.