ANIK BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment, I propose to dispose of three criminal revisions i.e. CRR-3335-2017 filed by petitioner Anik Bansal, CRR3556-2017 filed by petitioner Vinkal Arora and CRR-3597-2017 filed by petitioner Anurag Chadda.

(2.) These revision petitions are directed against the judgment dated 5.9.2017 passed by learned Additional Sessions Judge, Yamuna Nagar at Jagadhri vide which the judgment dated 21.2.2015 passed by learned Judicial Magistrate Ist Class, Yamuna Nagar at Jagadhri convicting accused for offences under Sections 468, 471, 506 read with Section 120-B IPC and order dated 23.2.2015 sentencing them for those offence were upheld, whereas the appeals filed by accused-convicts were dismissed.

(3.) Learned Judicial Magistrate Ist Class, Yamuna Nagar at Jagadhri had sentenced the accused as under: <FRM>JUDGEMENT_168_LAWS(P&H)1_2018_1.html</FRM>