SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision has been filed by the petitioner Sunil against respondent State of Haryana, challenging the impugned judgment of conviction dated 10.10.2013 and order of sentence dated 11.10.2013 passed by learned Principal Magistrate, Juvenile Justice Board, Rohtak, vide which the petitioner was convicted under Sections 302 read with Sec. 34 Penal Code and he was sent to Special Home for a period of three years and also challenging the judgment dated 09.10.2014 passed by learned Sessions Judge, Rohtak, vide which appeal filed by petitioner was dismissed.

(2.) From the record, I find that the challan was presented against the petitioner in case FIR No.207 dated 17.07.200 The brief facts of the case as noted down in the judgment passed by learned Principal Magistrate, JJB, Rohtak, are as under:-

(3.) Learned Principal Magistrate, JJB, Rohtak, after appreciating the evidence, convicted and sentenced the petitioner as stated above. Appeal was filed by the petitioner and the same was dismissed by learned Sessions Judge, Rohtak, vide judgment dated 09.10.2014.