RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the commission of offence punishable under Ss. 323, 325 and 34 of the Indian Penal Code, the FIR No.30 dtd. 27/1/1998 was lodged in Police Station Punhana. Once the FIR was lodged, the investigation was taken up by the police, and as an outcome of abovesaid investigation, the petitioners were sent to face trial to the Court of learned Sub-Divisional Judicial Magistrate Punhana, hereinafter being referred to as 'trial Court' only.

(2.) The petitioners participated in the abovementioned trial, which by virtue of judgment dtd. 20/5/2008 culminated into their conviction.

(3.) Aggrieved of the abovementioned judgment of conviction and order of sentence, the petitioners preferred an appeal in the Court of Sessions. The abovementioned appeal has been decided by the Court of learned Additional Sessions Judge Nuh, hereinafter being referred to as 'Appellate Court' only. The appeal, preferred by the petitioners, did not find favour before the learned Appellate Court, and the same has been dismissed by virtue of judgment dtd. 20/4/2010.