RAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rambir and Ajit were tried for committing offences punishable under Sections 279, 337, 338 and 304-A IPC. Vide judgment and order dated 22/23.10.2007, learned Chief Judicial Magistrate, Jind convicted them for the aforementioned offences and sentenced them as under: -

(2.) All the substantive sentences were ordered to run concurrently. The fine imposed was deposited by them there and then.

(3.) Aggrieved of their conviction and sentences, both Rambir and Ajit preferred separate appeals. Vide judgment dated 14.7.2008, learned Additional Sessions Judge-III, Jind found no merit in the two appeals and, accordingly, dismissed them. Still not satisfied, Rambir filed Criminal Revision 1234 of 2008 whereas Ajit filed Criminal Revision 1265 of 2008 in this Court. Both the revision petitions came to be admitted on 8.9.2008 and they were granted the concession of bail.