FAKIR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Fakir Chand, who is complainant in case FIR No. 124 dated 12.7.1995 under Sections 342, 323, 325, 506, 34 IPC, registered at Police Station Sadar Panipat, has filed this revision petition against the judgment dated 3.8.2005 passed by Additional Sessions Judge, Panipat, whereby while upholding conviction of respondents No. 2 to 7 under Sections 325, 323, 342 and 506 IPC, they have been ordered to be released on probation of good conduct under Section 360 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for a period of two years. Each of them has also been further ordered to pay compensation of Rs. 2000/- for payment to injured Faqir Chand and Ramesh in the ratio of 70:30.

(2.) In the aforesaid FIR, respondents No. 2 to 7 were tried and convicted by Judicial Magistrate Ist Class, Panipat, vide judgment dated 5.3.2004 and they were sentenced to undergo rigorous imprisonment for a period of eight months and to pay a fine of Rs. 300/- each under Section 325 IPC; for a period of three months and to pay a fine of Rs. 200/- each under Section 323 IPC, for a period of three months each under Section 342 IPC and for a period of three months each under Section 506 IPC. In appeal filed by them, their conviction has been upheld, but while hearing on the quantum of sentence, they have been released on probation of good conduct under Section 360 of the Code for a period of two years. Each of them has also been further ordered to pay compensation of Rs. 2000/- for payment to injured Faqir Chand and Ramesh in the ratio of 70:30. Hence this revision petition has been filed by the petitioner-complainant.

(3.) I have heard counsel for the petitioner and gone through the impugned judgment.