SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed present revision petition challenging the judgment dtd. 19/8/2008 passed by learned Additional Sessions Judge, Rewari, whereby his appeal filed against the judgment of conviction dtd. 19/7/2007 and order of sentence dtd. 20/7/2007 passed by learned Judicial Magistrate 1st Class, Rewari, was dismissed.

(2.) Learned Magistrate vide judgment dtd. 19/7/2007 convicted the petitioner for offence punishable under Ss. 279, 337 and 338 IPC and vide separate order dtd. 20/7/2007, sentenced him as under:

(3.) Under Sec. Sentence 279 IPC Rigorous imprisonment for a period of three months with fine of Rs.1000.00 and in default of payment of fine, to further undergo rigorous imprisonment for one month.