DHARAMBIR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Dharambir, Hemant Kumar and Sachin Sanjeev, all of them being accused in FIR No. 41 dated 16.03.2001 for offences under Sections 323, 324, 325/34 of the Indian Penal Code (hereinafter to be referred as "IPC"), registered with Police Station Sadar Rewari were sent up to face trial for commission of such offences by Station House Officer of Police Station Sadar Rewari. They were tried by the Court of Judicial Magistrate 1st Class, Rewari and vide judgment dated 27.07.2010 they were convicted and vide order dated 30.07.2010 were sentenced as follows:-

(2.) Feeling aggrieved by said judgment of their conviction and order of their sentence, they had preferred an appeal, that appeal was disposed by learned Sessions Judge, Rewari vide judgment dated 08.02.2012 and judgment and order passed by the trial Court were upheld whereas appeal was dismissed. The accused-convicts were taken into custody at the time of decision of appeal by learned Sessions Judge, Rewari.

(3.) Feeling aggrieved, the accused-convicts had filed the instant revision in this Court, notice of which was issued to the State of Haryana. The revision was admitted on 28.03.2012 when Sachin Sanjeev was released on bail. Subsequently, vide order dated 24.05.2012 other two petitioners namely Dharambir and Hemant Kumar were ordered to be released on bail by suspending their sentence during the pendency of the revision petition.