MAHIPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is against the judgment dated 1.6.2006 passed by the learned Additional Sessions Judge-II, Bhiwani, dismissing the appeal of the appellants and affirming the judgment dated September 4, 2001 passed by the Sub Divisional Judicial Magistrate, Loharu, vide which the accused revision-petitioners (hereinafter referred to as the petitioners) had been convicted under Sections 498A/323 read with Section 34 IPC and were sentenced to undergo following imprisonment :- U/s 498-A IPC : To undergo R.I for 1-1/2 years and to pay fine of Rs. 500/- each. In default of payment of fine to further undergo R.I. for a period of one month. U/s. 323 IPC : To undergo R.I. for six months and to pay fine of Rs. 500/- each. In default of payment of fine to further undergo R.I. for a period of one month.

(2.) MAHIPAL , Satbir Singh and Ishwar Singh sons of Indraj and Kadiya wife of Indraj were facing trial under Sections 498A/323 read with Section 34 of IPC since 14.9.1996 which was concluded by the Sub Divisional Judicial Magistrate, Loharu on 4th September 2001 and had ended in conviction. Criminal appeal filed by the petitioner was dismissed by the Additional Sessions Judge-II, Bhiwani on June 1, 2006.

(3.) I have scrutinized the judgments of both the Courts and have heard the learned counsel for the petitioners.