NIRMAL SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner faced trial in criminal complaint No. 76 of 2006/2012 under Sections 323, 354, 506 Penal Code at Police Station Panjokhra, Tehsil and District Ambala and was ultimately convicted by Judicial Magistrate Ist Class, Ambala vide its judgment dated 7.1.2015 and was sentenced to undergo the following sentence:- <FRM>JUDGEMENT_180_LAWS(P&H)3_2016_1.html</FRM>

(2.) Aforesaid judgment of conviction and order of sentence was challenged by the accused-petitioner by way of filing criminal appeal before Additional Sessions Judge, Ambala, which was dismissed vide judgment dated 5.10.2015 and the judgment of conviction and order of sentence passed by the trial Court was upheld.

(3.) Aggrieved by the judgments of both the Courts below, the petitioner has filed the present revision petition by raising various grounds.