VIJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Criminal Revision 1514 of 1986 and 1492 of 1986.

(2.) THE petitioners were prosecuted for the offences under Sections 420/120B/467/471/120BIPC. Both the accused-petitioners were convicted in case No. 76/2 of 1984 by Sub Divisional Judicial Magistrate, Panipat on the basis of evidence for the offences under Sections 120-B, 467, 471 and 420 IPC read with Section 34 IPC.

(3.) AGGRIEVED by the said conviction and sentences imposed by the learned Magistrate, the accused-petitioners preferred two appeals in criminal appeals No. 45 of 1986 and 52 of 1986 on the file of Additional Sessions Judge, Karnal, who confirmed the conviction and sentences imposed by the learned Magistrate by his order dated 1.12.1986. Aggrieved by the same, the petitioners who were the accused filed two criminal revision petitions, namely, 1514 of 1986 of 1492 of 1986.